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Judgment
3 paragraphs · 81 wordsIssues have been filed on behalf of the petitioner. It was submitted on behalf of the respondent that they shall be filing the draft issues by 25.4.2022.
Learned counsel appearing on behalf of the respondent further submits that he has instructions for amicable settlement of the dispute. The prayer was conceded by learned counsel appearing for the petitioner. As jointly prayed, ley the matter be listed on 3.6.2022 for issues.
The parties may negotiate and settle the dispute in the meanwhile.