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Judgment
2 paragraphs · 90 wordsLooking to the facts and circumstances of the case and the pleadings in the matter, this matter be placed before the Court of Registrar on 6.5.2022 for cross examination of the petitioner's witness. M.A stands allowed.
We expect that both the parties shall cooperate in the process of taking evidence and cross examination before the Registrar of this Tribunal. This process will be completed at the earliest preferably within a period of two months from today. The petitioner is permitted to substitute the name of the witness in the meanwhile.