JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application under Sec. 482 CPC for preponement of the main case, which is fixed for hearing on 3/12/2021.

(2.) Learned counsel for the applicant-petitioner submits that in compliance to the order dtd. 3/10/2019, the statements of the parties have been recorded and prays that the date of hearing in the main case may be preponed from 3/12/2021 and the case may be taken up for final disposal today itself.

(3.) Notice of the application.