AI Structured Summary
Not yet generated for this judgment
Judgment
Witness Mr. Sachin Khuller on behalf of the Petitioner is present. The witness was cross-examined and discharged.
It was submitted on behalf of the Petitioner that earlier they have supplied a list of witnesses and they intend to examine further witnesses. Name of one Mr. Ashish Shah was earlier in the list. It was further submitted that said Mr. Ashish Shah is no longer associated with the Petitioner Company and they intend to file an appropriate M.A. seeking permission to file evidence affidavits of the new witness. The M.A. may be filed within four weeks. Let the matter be listed for Petitioner's evidence on 15th November, 2022. Let the evidence recorded today be placed on record of the case.