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Judgment
3 paragraphs · 112 wordsMr. Saisiva K.G.Sivasubramanian witness on behalf of the petitioner is produced. Cross examination of the witness was recorded on the fresh oath, which is placed on the record of the case.
Further cross examination of the witness is deferred on the prayer of learned counsel for the respondent and he is directed to appear on the next date fixed for hearing of the case alogwith details of IRDs received by the petitioner from the respondent for the head end at Chinnamanur and a copy of audited financial statements including computation sheets alongwith a copy of income tax return for the financial year 2019-2020.
Let the matter be listed on 18.4.2023 for evidence.
