GUPTA SONS Vs. AXIS BANK LTD.

JUDGEMENT

(1.) The instant application under Sec. 151 of CPC has been filed for preponement of the date of hearing of main case i.e. CWP-8073-2023 from 17/2/2026 to some early date.

(2.) For the reasons mentioned in the application, the same is allowed and the main case i.e. CWP-8073-2023 is preponed from 17/2/2026 to today itself.

(3.) CWP-8073-2023 is taken on Board.