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Judgment
4 paragraphs · 272 wordsThe matter is listed today for further cross-examination of Mr. M. Venkatesh, witness for the Respondent. It was submitted on behalf of the Respondent today that the witness is a bit indisposed and, thus, unable to undertake travel and a prayer for adjournment.
The prayer for adjournment was strongly opposed by the learned counsel appearing for the Petitioner. It was further submitted on behalf of the Petitioner that on the last occasion, the cross-examination was deferred as certain documents were to be produced by the witness. It was also submitted on behalf of the Petitioner that in case the documents mentioned in the last cross-examination are produced by the Respondent supported with affidavit of the witness whose cross-examination continues, he intends not to cross-examine the witness any further and the matter may proceed further.
The learned counsel appearing for the Respondent submits that the matter be fixed for 12th September, 2023 when the witness will be present along with documents and the learned counsel for the Petitioner may conclude his cross-examination.
As submitted by the learned counsel for the Petitioner, the Respondent is given an opportunity to file the requisite documents supported with affidavit of the witness whose cross-examination continues after serving a copy on the other side within three weeks from now failing which, the Respondent is directed to produce his witness Mr. M. Venkatesh on the date fixed for his further cross-examination along with the document called for. The statement of the learned counsel appearing for the Petitioner is taken on record. Let the matter be listed on 12th September, 2023 under the head "For Evidence."