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Judgment
4 paragraphs · 198 wordsLearned Counsel for both side are present.
Though there was a last opportunity for filing written submission, but it could not be filed by Counsel for Respondent. Whereas, Counsel for Petitioner had already filed it. A request is for another opportunity, which has been vehemently opposed, being allowed on cost of Rs. 1000/-.
A request is for moving an application with a prayer for admitting documents authorising witness to depose for Respondent Company, which has there in the file of Counsel, but not on the record of this Tribunal. Though a specific question was asked at the time of cross-examination of witness by Learned Counsel for Petitioner. This has been vehemently opposed by other side, that it was a deliberate one. Now, if any, application is to be moved for admitting this document, at this stage of final argument, then an opportunity for objection over it, may be given. An opportunity is being requested for moving an application for that relief. Let application, if any, after serving other side and objection, as well as rejoinder, if any, by other side, be got filed within four weeks.
List the matter on 01.02.2024 'for further hearing'.