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Judgment
2 paragraphs · 148 wordsA letter has been circulated on behalf of the Petitioner in T. P. No.346 of 2013 that since the witness is indisposed and unable to undertake travel, he could not appear in the Court today and, thus, a prayer for adjournment.
It is needless to mention that the matter was earlier listed on 11.1.2023 when it was adjourned on a similar prayer. On 28.2.2023 also when the matter got adjourned with a direction to the Petitioner to produce his witness. Since the witness is not present today, the matter is adjourned with a direction to the Petitioner in T. P. No.346 of 2013 to produce witness on the date fixed. Let the matter be listed for "Evidence" on 1st August, 2023. Since date is fixed according to the preference of the Petitioners, further extension of time on behalf of the Petitioners shall be subject to cost.