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Judgment
Meenakshi Madan Rai, J
Learned Counsel for the Appellant verbally submits that although efforts are being made to reach a settlement, however on account of the Head Office being located at Chennai, communication is taking some time. He therefore seeks another fifteen days' time.
Learned Senior Counsel for the Respondents submits that the Appellant be afforded time till 19-10-2023 failing which the matter may be heard on 20-10-2023.
Considered submissions.
The matter was filed on 21-09-2022, thereafter, the parties have sought time to reach an amicable settlement out of Court. Considering the fact that the Respondent No.1 had suffered disabilities on account of the accident and compensation had been awarded by the Learned Motor Accidents Claims Tribunal, at Gangtok, Sikkim, which is being assailed before this Court, I am of the considered opinion that in the interest of justice further time only till 19-10-2023 is justified.
List on 19-10-2023 for settlement. Should settlement not have concluded by 19-10-2023, the matter shall be heard on 20-10-2023.