JUDGEMENT
Pushpendra Singh Bhati, j. -
(1.) The matter comes up on an application for early listing/preponing of the date.
(2.) For the reasons mentioned in the application, the same is allowed.
(3.) With the consent of learned counsel for both the parties, the matter has been heard finally.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.