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Judgment
3 paragraphs · 103 wordsThis matter was listed today for Oral Evidence of Respondent's witness. Mr. Prashant, Advocate for Respondent states that the witness could not come as he is undergoing therapy for cancer. He seeks short adjournment.
Prayer is opposed by Learned Counsel for Petitioner stating that various opportunities have been given to the Respondent on different occasions for filing of Reply Affidavit, filing of Evidence Affidavit and producing witness for oral Evidence. She prays for striking off Respondent's Evidence from the record.
Let the matter be listed before Hon'ble Tribunal on a convenient date for appropriate directions on the prayer of Learned Counsel for Petitioner.