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Judgment
2 paragraphs · 90 wordsIt was submitted on behalf of the Respondent that the witness could not attend the Court today due to some mis-happening with him and, thus, a prayer that the matter be adjourned for two weeks. The prayer is objected on behalf of the Petitioner.
As prayed, let the matter be listed on 23rd August, 2022 for further cross-examination of the Respondent's witness. The Respondent is directed to produce the witness on the next date fixed in the matter failing which, appropriate orders may be passed for discharge of the witness.