Revati Mohite Dere, J.:— Learned Counsel for the Petitioners has tendered a copy of the Judgment of the Apex Court in the case of Prem Chandra Agarwal v. Uttar Pradesh Financial Corporation (2009) 11 SCC 479. The same is taken on record. Learned Counsel for the Respondent has also tendered a compilation of judgments, on which he proposes to rely. The same is taken on record and a copy thereof is handed over to the learned counsel for the Petitioners.
2. Stand over to 19 March, 2020.
3. In the meantime, the trial Court is requested to defer the hearing of the Suit, after 19 March, 2020.
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