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Judgment
3 paragraphs · 91 words1.
Case taken up. Learned Counsel for both side are present.
2.
Miscellaneous Application No. 278/2023, as well as 279/2023, is for permission to cross-examine the witnesses as examination in chief, has been filed, by way of affidavit. It requires for cross examination.
3.
Accordingly, both of these applications are being allowed and both side are being given an opportunity, for cross examining witnesses of other side, for which the matter is being referred to Court of Registrar, fixing a date 22.05.2024 for appearing there at, and getting the witnesses cross-examined.