BHUPESH MANGLA Vs. RAVI CHANDER MANGLA

JUDGEMENT

(1.) THE present appeal is for early hearing of the case.

(2.) WITH the consent of the parties, the main revision is taken up for hearing.

(3.) FACED with this situation, Sh. Arun Jain, learned counsel for the petitioners, has submitted that the present petition may be treated as a petition filed under Article 227 of the Constitution of India.