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Judgment
3 paragraphs · 134 wordsIt was submitted on behalf of Mr. Akshay Singh, Advocate by his clerk Mr. Chandra Kant Mishra that there is bereavement in the family of the learned counsel appearing for R-3 and R-5 and, thus, a prayer for adjournment.
The prayer was strongly opposed on behalf of the Petitioner.
Since there is bereavement in the family of the learned counsel appearing for R-3 & R-5, I find it just to adjourn the matter. As prayed, let the matter be listed on 18th May, 2023 for cross-examination of the Petitioner's witness. The Petitioner is directed to produce his witness Mr. Rahul Jaiswal on the date fixed in the matter for further cross-examination. It is further made clear that in case of any prayer for adjournment, the adjournment shall be subject to the cost imposed earlier.