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Judgment
Petitioners have assailed order dated 24.05.2025 of the learned Commercial Court, whereby right of petitioners/defendants to cross-examine the authorized representative of respondents/plaintiffs was closed.
Learned counsel for respondents/plaintiffs appearing on service of notice submits at the outset that in the interest of expeditious disposal of the suit, he has no objection if the petitioners/defendants are granted one and only one opportunity to conclude cross-examination of authorized representative of respondents/plaintiffs subject to payment of cost.
Learned counsel for petitioners/defendants submits that she needs only one hour to conclude cross-examination of authorized representative of respondents/plaintiffs.
Accordingly, with consent of both sides, the impugned order is set aside subject to the petitioners/defendants paying cost of Rs. 20,000/- to authorized representative of respondents/plaintiffs through counsel at least one week before the next date i.e., 14.10.2025 already fixed before the trial court. On 14.10.2025, the authorized representative of the respondents/plaintiffs shall be cross-examined and the entire cross-examination shall be concluded within one hour on the same date. It is also made clear that after 14.10.2025, the petitioners/defendants shall be granted only two opportunities to conclude their evidence without seeking any adjournment. In case, the cost is not paid a week before 14.10.2025, no further opportunity shall be granted.
Accordingly, the petition and the pending applications stand disposed of.