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Judgment
2 paragraphs · 113 wordsThe matter was fixed to day for further cross examination of petitioner’s witness. It was submitted on behalf of the petitioner that the petitioner’s witness could not travel to Delhi today and thus the prayer that the matter be fixed for further cross examination after vacations. The payer was opposed by the learned counsel appearing on behalf of the respondent.
Let the matter be listed under the head for evidence as the last case in the causes list on 28.7.2022. The petitioner is directed to produce his witness on the date fixed in the matter failing which the matter may be referred to the Hon’ble Bench for passing appropriate orders regarding his evidence.