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Judgment
1 paragraphs · 94 words
The Petitioner was directed to produce witness Mr. Sachin Khullar for his further cross-examination today. It was submitted on behalf of the Petitioner that the witness could not come for his cross-examination today due to certain personal exigency. No objection is raised on behalf of the Respondents. It was jointly prayed that the matter be listed for further cross-examination on 22nd July, 2022. The prayer is allowed. Let the matter be listed under the head "For Evidence" on 22nd July, 2022. The Petitioner to produce the witness on the date fixed in the matter.