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Judgment
5 paragraphs · 113 wordsLearned counsel for both sides are present. Learned counsel for the petitioner mentioned that there is no process of settlement in the petitions wherein a part decree was got prepared vide order dated 7.5.2019 and in execution process of sale, there appears to be some settlement in between. But for adjudication of the present dispute, there is no settlement in process.
Pleadings and evidences are complete and only final arguments remains.
Learned counsel for respondent requested for one week's time for getting updated position from his client.
List for final hearing on 22.12.2022.
In the meantime, written arguments may be filed in the records of the Tribunal and exchanged in between the parties.