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Judgment
4 paragraphs · 89 words1.
Case taken up. None is for Respondent.
2.
Learned Counsel for Petitioner mentioned that there existed no likelihood of any compromise, though it was previously mentioned by Counsel for Respondent, but it was confirmed to be incorrect. Matter is to be heard and decided on merit. It is an old year Petition of year 2014, requiring its early disposal.
3.
List the matter on 22.10.2024 “for final hearing”.
4.
This date be communicated by Counsel for Petitioner to other side. At this stage, Learned Counsel for Respondent appeared.