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Judgment
2 paragraphs · 106 wordsIt was submitted on behalf of the Petitioner that the witness to be cross-examined has to travel from Hyderabad who has earlier contacted Covid-2019 and is facing post Covid complications and, thus, unable to travel. Four weeks time is prayed on behalf of the Petitioner for further cross-examination of the witness. The prayer was conceded by the learned counsel appearing on behalf of the Respondents that they were given prior intimation in this regard.
As prayed by the parties, let the matter be listed on 22nd August, 2022 for further cross-examination of Mr. R.P.Krishna, Petitioner's witness. The Petitioner to produce the witness on the date fixed.