LAWS(RAJ)-2022-5-259

HIMMAT SINGH Vs. LEARNED ADDITIONAL DISTRICT JUDGE

Decided On May 10, 2022
HIMMAT SINGH Appellant
V/S
Learned Additional District Judge Respondents

JUDGEMENT

(1.) The case comes up on an application for preponement of the date preferred by the respondent.

(2.) The application is not opposed by the counsel for the petitioner.

(3.) For the reasons mentioned in the application, the same is allowed and the matter is being heard and decided today itself.