AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 155 wordsIt was submitted on behalf of the Respondents that the witness Mr. M. Venkatesh could not undertake travel to Delhi for want of availability of accommodation for which he has tried with certain agencies. It was, thus, prayed that the matter be adjourned and fixed sometimes in the 1st week of October, 2023.
The prayer is strongly opposed by the learned counsel appearing on behalf of the Petitioner and it was stated that wrong statements are being made before the Court.
Heard the parties.
Let the matter be listed on 6th October, 2023 for further cross-examination of the witness Mr. M. Venkatesh on behalf of the Respondents. It is further made clear that any further adjournment on behalf of the Respondents shall be subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. The Respondent is directed to produce his witness on the next date fixed in the matter.