DEEPAK ARORA Vs. M/S. MOTION PICTURES ASSOCIATION

JUDGEMENT

(1.) Arguments addressed on behalf of either side.

(2.) The petitioner assails the impugned order dated 20th Feb., 2017 of the learned POLC-XVI in Old ID No.69/2013, new LIR No.5295/2016 whereby an application under Order 18, Rule 17 read with Sec. 151 Code Criminal Procedure filed on behalf of the workman seeking recalling of MW-1 Sh. Jaidev Ghoshal, (the management witness) for cross-examination was declined.

(3.) It is has been submitted on behalf of the workman that Mr. G.V. Gopinathan, the counsel for the workman due to his ailment and indisposition due to his suffering from a severe headache and fever could not appropriately cross-examine the management witness MW-1 Jaidev Ghoshal on 9th July, 2016.