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Judgment
5 paragraphs · 106 wordsMeenakshi Madan Rai, J
Learned Counsel for both parties submit that the matter is likely to be settled between the Appellant and Respondent No.1. That, the final modalities of settlement are being worked out between the parties, however, the Appellant could not be present before the Mediation Centre on account of demise of her father. That, accordingly, although three months have passed from the time when the matter was referred to Mediation, the time may be extended so that settlement can be finalised.
Considered submissions.
Accordingly, the time is extended till 30-06-2023 as prayed.
Let parties appear before the Mediation Centre, at Gangtok, as ordered before.