DILBAG SINGH Vs. FINANCIAL COMMISSIONER, (APPEALS) PUNJAB

JUDGEMENT

(1.) Present application has been filed by the applicant-petitioner for staying the further proceedings before respondent No.3.

(2.) Learned counsel for the applicant-petitioner submits that he does not press the prayer for stay and prays that hearing of the main writ petition be preponed from 08.04.2021 to today and the main writ petition be heard.

(3.) The prayer of the applicant-petitioner with regard to preponing the hearing of the main petition is accepted and the hearing of the main writ petition is preponed from 08.04.2021 to today.