MAMTA RANI Vs. RENU RANI

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of. CM(M) 760/2023 & CM APPL. 23918/2023 (Stay)

(3.) The petitioners challenge the order dtd. 2/5/2023 passed in CS (COMM) No. 480/2020 titled Renu Rani vs. Mamta Rani and Anr, whereby the right of the petitioners/defendants to examine DW-Mamta Rani, petitioner no.1 herein, was closed for the reasons that neither main counsel nor the witness had appeared since morning despite repeated calls.