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Judgment
5 paragraphs · 186 wordsCase taken up. Learned Counsel for both side are present.
File has been listed before this Tribunal from the Court of Registrar after taking evidences by it. It has been written that both the parties have closed their evidences. But, Learned Counsel for Respondent mentioned, that he will move an application with affidavit, with request for cross examining the witness of Petitioner, because the facts are very well disputed, which requires cross examination of witness.
This has been vehemently opposed by other side, by saying that evidences have been closed by both side before Court of Registrar. The application under Section 151 of CPC has been moved with a prayer for early disposal of this Petition and a request is of fixing an early date for final argument.
Application for cross examination may be moved by other side and it will be decided on merit, However, proceeding is at the stage of final hearing. Hence, both side, if require, may file their written submission, after exchange in between, within three weeks.
List the matter 'for hearing' on 02.05.2024 for further disposal.