SUDESH RANI AND OTHERS Vs. ISHWAR SWARUP SHARMA

JUDGEMENT

(1.) Cm No.14815-CII/2013 has been filed by the petitioners for preponing the date of hearing of revision petition from 23.7.2013 to an earlier date.

(2.) Counsel for the respondent/caveator has no objection if the date is preponed and the aforesaid Civil Revision is taken up for hearing today itself.

(3.) In view of the agreed stand, the CM is allowed and date of hearing is preponed from 23.7.2013 and the case is listed and taken up for hearing today itself. CR 1459/2013.