MEENAKSHI Vs. RAJ KUMARI

JUDGEMENT

(1.) Heard in physical mode.

(2.) This is an application for preponing the date of hearing in the main case from 23/3/2022 to an early date.

(3.) For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicant-petitioner, the main case is taken on board today itself. CR-3460-2021