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Judgment
Mr. Himanshu Dhawan appearing for the Petitioner submitted that in compliance of the directions of the Hon'ble Bench, all the four officials from the Haryana Fire Brigade and Emergency Services have been examined as witnesses. It was further submitted that the proprietor of the Petitioner Firm has also been examined as a witness.
As per the Order dated 19.05.2022, the Petitioner was further directed to supply the names and addresses of the vendors of CAS and SMS of the Petitioner who are well conversant with the chain of events as mentioned in the affidavit of the Petitioner. The details were to be supplied within the period of one week from the date of Order of the Hon'ble Bench i.e. 19.05.2022. The learned counsel appearing for the Petitioner submits that the CAS and SMS were repaired and there is no one who is well conversant with the chain of events. It was further submitted that the repair of the CAS and SMS was not done by the CAS and SMS vendors rather they were repaired in open market and, thus, he is not in a position to furnish the details of any further witness for issuing notices. The statement of the learned counsel appearing for the Petitioner is taken on record. Let the matter be listed before the Hon'ble Bench on 19th July, 2022 as directed earlier.