V.PALANISAMY Vs. MADURAIVEERAN

JUDGEMENT

(1.) These petitions have been filed against the order passed by the Court below in CMP Nos.4353 of 2023 and 4354 of 2023 in CC.No.437 of 2021, seeking for reopening and recalling PW.1 for cross examination.

(2.) When the matter came up for admission on 7/7/2023, this Court passed the following order:

(3.) When the matter was taken up for hearing today, the learned counsel for the petitioner produced the copy of the receipt to substantiate the fact that the amount of Rs.50,000.00 has been deposited on 21/7/2023, as directed by this Court.