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Judgment
1 paragraphs · 117 wordsA fresh Miscellaneous Application No.51 of 2023 has been filed on behalf of the Respondent and the same is to be listed before the Hon'ble Bench on 14.3.2023. Since the M.A. relates to a prayer for taking on record the authorization in favour of Mr. M. Venkatesh, the witness whose cross-examination is going on, it appears to be in the interest of justice that further cross-examination be recorded after disposal of the M.A.No.51 of 2023. Otherwise, also the witness is not present today, let the matter be fixed for 5th April, 2023 for recording further cross-examination of the witness Mr. M.Venkatesh. The Respondent is directed to produce his witness for his further cross-examination on the date fixed.