ANANDKUMAR RADHAKRISHNAJI SHUKLA Vs. KIRAN RAJKUMAR BAJPAI

JUDGEMENT

(1.) Heard Mr. Gandhi, learned counsel for the petitioner and Mrs. Haq, learned counsel for the respondents/caveator.

(2.) The petition questions the order dtd. 6/6/2023 passed by the Assistant Charity Commissioner (page 235), whereby the application below Exh. 201 filed by the present petitioner to set aside the no cross order dtd. 30/5/2023 below Exh. 1, has been rejected on the ground of the past conduct of the petitioner and the fact that the matter is made time bound by this Court.

(3.) Mr. Gandhi, learned counsel for the petitioner, upon instructions submits, that there is no intention to procrastinate and upon instructions makes a statement, that from tomorrow onwards the petitioner shall make himself available continuously for 8 working days throughout the day for the purpose of his cross-examination to ensure that the cross-examination is completed. He also submits, that any inconvenience caused to the respondents can be compensated in terms of cost.