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Judgment
3 paragraphs · 156 wordsA letter has been circulated on behalf of the Respondent by Mr. R. Krishnaamorthi, Adv. that the witness Mr. M. Venkatesh whose cross-examination continues has fallen sick and, thus, unable to attend the Court today. It was, thus, prayed on behalf of the Respondents by the learned Proxy Counsel appearing that the matter be adjourned. As prayed, let the matter be listed for further cross-examination of the witness Mr. M. Venkatesh.
The prayer is strongly opposed by the learned counsel appearing for the Petitioner and it was prayed that even on the last occasion, the witness has not appeared and, thus, the adjournment be granted by imposing cost.
Let the matter be listed for cross-examination of the Respondent's witness on 6th July, 2023. The Respondent is directed to produce his witness on the date fixed failing which, further adjournment shall be subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society.