SWARNJEET SINGH Vs. AKASH KUMAR

JUDGEMENT

(1.) This is an application for pre-poning the date of hearing of the main petition from 10/12/2025 to some early date.

(2.) Learned counsel for the respondent states that he has no objection if the present application is allowed.

(3.) In view of the above, the present application is allowed and the date of hearing of the main petition is pre-poned. With the consent of the learned counsel for the parties, the main petition is taken on Board today itself. CR-4152-2024