JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed under Sec. 151 CPC for preponing the hearing of the main writ petition, which is fixed for 24/2/2026.

(2.) Heard.

(3.) In view of the reasons mentioned in the application, application is accordingly allowed and hearing of the writ petition is preponed from 24/2/2026 to today itself.