AMIT Vs. PREETI

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic. CM-761-CII-2022

(2.) The present application has been filed for preponement of date of hearing of the main case, which is fixed for 21/2/2022.

(3.) In view of the averments made in the application, the same is allowed and the main case i.e. CR-3270-2021 is taken for hearing today itself. CR-3270-2021