TILAK RAJ Vs. JAGIR SINGH AND OTHERS

JUDGEMENT

(1.) CM No.17875-CII-2014 This is an application for fixing actual date of hearing in an appeal which is pending before this Court since 2009.

(2.) The appellant has referred to the merits of the case and has mentioned in the application that on account of change of roster at different stages, the appeal was though listed on regular board but could not be heard. Claiming that the matter is governed by the judgment of Hon'ble Supreme Court, a prayer has been made for fixing the actual date of hearing.

(3.) Counsel for the appellant informs that the case is on the regular board of this Court at Sr. No.660. Misc. application is allowed. Main case is ordered to be taken up for final hearing today.