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Judgment
4 paragraphs · 104 wordsAhanthem Bimol Singh, J
Mr. P. Tomcha, learned counsel appeared on behalf of the petitioner and submitted that as the respondent No. 5 has not appeared before this Court, despite service of notice, there is no possibility of an amicable settlement of the dispute between the petitioner and the respondent No. 5 through mediation proceeding. The learned counsel submitted that the matter needs to be considered on merit.
In view of the submission made above, let these cases be listed again on 28.08.2026.
In the meantime, the petitioner is to file an affidavit showing proof of service of notice upon the respondent No. 5.