1. Case taken up. Learned Counsel for Petitioner is present.
2. Vide Order dated 10.05.2024, one and last opportunity was given to Respondent, for producing its witness for cross-examination. The report of
Registrar Court, is of this effect, that even being present, the opportunity was not availed.
3. Under above pretext, the right to get the witness cross examined of Respondent, is being closed.
4. List the matter on 24.09.2024 “for further hearingâ€.
