LIVING MEDIA INDIA LIMITED Vs. PRITHVI RAJ

JUDGEMENT

(1.) Cm APPL.8634/2021(exemption) Exemption is allowed subject to all just exceptions.

(2.) Petitioner impugns order dated 18.02.2021 whereby the right of the petitioner to cross-examine the workman has been closed.

(3.) Learned counsel for the petitioner submits that there was an ambiguity with regard to the affidavit which was tendered by the workman and because of which the cross-examination could not be conducted on the said date.