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Judgment
4 paragraphs · 108 words
Bhaskar Raj Pradhan, J
1.
On 18.10.2023 the learned Counsel for the parties submitted that the matter has been amicably settled and all that was required was the signature of some of them. Accordingly, time was sought for and the same granted. However, today Mr. Rahul Rathi, learned Counsel appearing on behalf of the Appellant makes a statement completely contradictory. It is stated that his client refused to put his signature on the agreement.
2.
In view of the above statement, the Counsel shall come prepared on the next date and request for adjournments shall not be entertained.
3.
In view of the ensuing winter vacation, list thereafter.