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Judgment
3 paragraphs · 107 words
1.
The matter is fixed today for cross-examination of the Respondent's witness in B.P.No.701 of 2015.
2.
Mr. Ramesh Kumar Karn, witness for the Respondent is present. Part cross-examination of the witness was recorded on fresh oath. Further cross-examination of the witness is deferred on the prayer of the Petitioner. As agreed by the parties, the matter is fixed for 10th October, 2023 for further cross-examination of the Respondent's witness.
3.
The Respondent is directed to produce his witness on the date fixed in the matter. Like previous Order, it is further made clear that any adjournment on behalf of the Petitioner may be subject to cost.