- (1.) Petitioner has filed this interlocutory application for fixing an early date of hearing of the matter and also for grant of interim stay.
(2.) From the record, I find that though in the main petition, the prayer of stay was there but at the time of admission, no stay had been granted.
(3.) Only the liberty was given to the petitioner to move before the appropriate bench for fixing an early date of hearing. As the learned counsel appearing for the C.B.I has no objection, this case is fixed for final hearing on 2nd February, 2011 as a first case, subject to part heard.;