AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 111 wordsWhile hearing arguments, it was specifically narrowed down, as to whether, amount shown to have been paid to Petitioner Company by Respondent, was actually paid to Petitioner or it was not paid so. The Statement of Account filed by Petitioner, reveals all those payments is said to be there, in the Statement of Account of Respondent. Hence, for this narrow question, let both the parties be present before this Tribunal for getting the acceptance or denial of the above factual dispute.
Hence, list the matter on 05.10.2023 'for hearing'.
Authorised representative of both of the Companies along with their Counsel be present, on above date, before this Tribunal.