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Judgment
4 paragraphs · 112 wordsMr. Shashikanth N. was produced on behalf of the respondent no. 1. The cross examination of the witness was recorded on fresh oath and the same is placed on record of the case. The witness is discharged after conclusion of cross examination.
It was submitted on behalf of the petitioner that they intent to cross examine the witness whose evidence affidavit has been filed on behalf of respondent no. 2. As prayed, let the matter be listed on 20.03.2023.
The respondent no. 2 is directed to produce its witness on the date fixed.
Since respondent no. 2 is absent today, let a copy of this order be sent to him through e-mail.