LAWS(DLH)-2026-2-113

KISHAN Vs. USHA DEVI

Decided On February 10, 2026
KISHAN Appellant
V/S
USHA DEVI Respondents

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) This is an application filed on behalf of the petitioner under Sec. 151 of the Code of Civil Procedure, 1908 seeking early hearing of the present petition.

(3.) Learned counsel for the respondents has appeared on advance notice and accepted notice.