HARISH DABAS Vs. AMIT GUPTA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Mr. Karan Gupta, Advocate, appears on behalf of the nonapplicant-respondent and does not raise any objection to preponement of date of hearing of the revision petition.

(3.) In view of the reasons mentioned in the application as well as stand taken by learned counsel for non-applicant-respondent, hearing of CR No. 7805 of 2019 is preponed from 23/9/2021 for today itself.