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Judgment
6 paragraphs · 95 wordsPost the matter under the same head on 23.8.2021. Pleadings are already complete.
The interim arrangement in respect of demand of Rs. 13.21 crore on account of an audit held by the respondent shall positively be considered on the
next date unless parties are able to sit together and arrive at a settlement in the meantime. Parties are expected to take advantage of this
opportunity.Â
For hearing on the interim arrangement, parties will be at liberty to file brief notes of 2-3 pages after serving a copy on the other side one day in
advance.