BHERU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that his crossexamination has been closed vide order dtd. 8/2/2021.

(2.) Learned counsel for the petitioner submits that his issue of income-tax return was pending in revision petition, and thus, the cross-examination was closed. Learned counsel seeks one more opportunity for cross-examination on cost.

(3.) Learned counsel for the respondent no.2 vehemently opposes on the ground that number of opportunities were given to the petitioner to make the necessary cross-examination but he has failed to do and has been making excuses before the learned court regarding the pendency of the revision petition and thus the delaying in whole proceeding.