SUKHJINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Applicant-respondents No. 6 to 10 seek preponement of the date of hearing.

(2.) Notice of the application was issued vide order dated 2.4.2013.

(3.) After hearing learned counsel for the parties and in view of the averments taken in the application, the instant application is allowed and the date of hearing is ordered to be preponed from 28.5.2013 to today, i.e. 7.5.2013.