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Judgment
2 paragraphs · 139 wordsWitness Mr. Srinivas Andra on behalf of the Petitioner Company is present. Further cross-examination of the witness was recorded which could not be concluded till 04:30 pm and, thus, was deferred on the prayer of the Respondent. Let the matter be listed for further cross-examination of the Petitioner's witness on 28th November, 2022. Since the witness has to travel from Hyderabad, the Respondent is directed to conclude the cross-examination on the next date fixed in the matter. It is further made clear that adjournment may be subject to a heavy cost. The Petitioner to produce witness on the date fixed. Let the deposition recorded today be placed on record of the case.
Evidence affidavits on behalf of the Respondents are yet to be filed. The Respondents to file their evidence affidavits by the next date fixed in the matter.