MOHAMMAD ALI Vs. MANISHA DHAWAN

JUDGEMENT

(1.) This is an application filed by the Respondent seeking advancement of hearing. The matter is listed on 12/10/2023.

(2.) Issue notice. The learned counsel for the Petitioner accepts notice. 2.1. He states he has no objection to the advancement of hearing.

(3.) Accordingly, the application is allowed and with the consent of the parties, the matter is taken up for hearing today. CM(M) 462/2023