B. THILAK Vs. S V S ENTERPRISES

JUDGEMENT

(1.) In this petition, the petitioner seeks the following relief: To set aside cognizance taken by the 6th Addl. Civil Judge and JMFC, Mysuru in CC.No.18118/2022 vide order dtd. 25/5/2022.

(2.) After arguing the matter for some time, learned counsel for the petitioner submits that the present petition may be disposed of granting permission to the petitioner to complete the further cross examination of PW.1 and take up all defenses to be urged before the trial Court, who shall be directed to consider the same in accordance with law.

(3.) Per contra, learned counsel for the respondent as well as PW1, who is physically present before this Court, jointly submit that the matter is posted before the trial Court on 28/1/2025 and PW.1 will be present before the trial Court on such date. He further submits that the petitioner may be directed to complete the further cross examination of PW.1 on 28/1/2025 without taking adjournment under any circumstances whatsoever.