Gaur Distributors vs Hathway Cable & Datacom Ltd.

Cross-examination of the witness is going on in this matter. At present, since there cannot be any physical hearing, a prayer was made for further

time. As prayed for, list on 10th May, 2021 under the heading “For Directions†for assigning the date for further cross-examination of

Petitioner’s witness.

It was submitted by Mr. Nasir Husain, Ld. Counsel appearing for the respondent that they intend to file further affidavit of the witness whose

evidences were filed earlier.  Prayer was opposed by the Ld. Counsel appearing for the petitioner and it was submitted that since cross-

examination of petitioner’s witness has already commenced, no supplementary affidavit of the evidence affidavit can be filed without the

permission of Hon’ble Bench. Respondent may file Misc. Application before the Hon’ble Bench for passing appropriate orders, in case any

supplementary evidence affidavit is required to be filed.  Registry is directed to put up the matter before the Hon’ble Bench, alongwith the

M.A., if filed, at a convenient date.

List the matter before this court on the date already fixed.