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Judgment
5 paragraphs · 98 wordsIt is informed that Reply Affidavit is on record. Learned Counsel for Petitioner states that he would not be filing any Rejoinder Affidavit in this matter.
After hearing Learned Counsel for the two sides, the following Issue is framed in agreement of the two sides
"Whether Petitioner is entitled for recovery of an amount of Rs. 43,25,250/- along with interest @ 24% Per Annum from Respondent as claimed in the Petition?"
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent No.1 in four weeks thereafter.
List for Directions on 02.08.2024.