BIDYUT BIKASH BORGOHAIN Vs. SILPI SIKHA DOWERAH

JUDGEMENT

(1.) Heard Shri A. K. Gupta, learned counsel for the petitioner. Also heard Shri A. Sahad, learned counsel for the sole respondent.

(2.) The instant petition has been filed under Article 227 of the Constitution of India against an order dtd. 15/12/2022 passed by the learned Addl. District Judge (FTC), Dibrugarh in TS No. (D) No.119/2019 rejecting the Petition No. 1436/2022.

(3.) The aforesaid petition was filed by the petitioner who is also the plaintiff by which a prayer was made that the PW 4 may be crossed examined through video conferencing.