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Judgment
3 paragraphs · 143 wordsA letter of adjournment has been circulated on behalf of the learned counsel appearing for the Respondent that he has to take some travel which was not expected earlier and, thus, a prayer for adjournment.
Cross-examination of the Respondent's witness Mr. Yogesh Kumar Sharma continues from 12.10.2022 when the witness was last produced. The matter was adjourned thereafter on 2.12.2022 and 17.1.2023 and directions were passed for production of witness on behalf of the Respondent.
As prayed, the adjournment is allowed to the Respondent and the matter is fixed for 28th March, 2023. Further adjournment shall be subject to cost. Since nobody appears today on behalf of the Respondent, let a copy of this Order be sent to the learned counsel for the Respondent through e-mail for information and strict compliance. The Respondent is directed to produce his witness on the date fixed.