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Judgment
2 paragraphs · 118 words
Mr. V. Suresh Kumar, witness for the Respondent was produced. A part of the cross-examination of the witness was recorded which is placed on record. Further cross-examination of the Respondent's witness is deferred to next date fixed in the matter i.e. 24th May, 2023. The Respondent is directed to produce his witness on the date fixed.
A prayer is made by the Authorized Representative of the Respondent that they intend to settle the matter either through mediation or by other mode of ADR. The learned counsel appearing for the Petitioner submits that he will seek instructions from the Petitioner Company in this regard and shall let it come on record by the next date fixed in the matter.