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Judgment
1 paragraphs · 103 words
It was submitted on behalf of the Respondents that they were earlier requested by the Petitioner that the learned counsel for the Petitioner shall be available in the second half for cross-examination of the Respondents' witness today. A prayer has been made on behalf of the Respondents that the learned counsel who has to conduct the cross-examination is indisposed and, thus, unable to come to the Court today. As prayed, let the matter be listed on 19th April, 2023 for cross-examination of the Respondents' witness. The Respondents are directed to produce their witness on the next date fixed in the matter without fail.