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Judgment
7 paragraphs · 119 wordsAfter hearing Learned Counsel for the two sides, following Issues are framed in agreement of the two counsel
Whether Petitioner is entitled for recovery of amount along with interest from Respondent as claimed in the Petition?
Whether invoices raised by Petitioner were duly served upon the Respondent? If so, whether these have been honoured or not?
Whether Respondent has admitted the outstanding dues in its E-mail Dated 02.07.2019 and 18.09.2019 sent by the Respondent to the Petitioner?
Whether the Petitioner has received the payments for the invoices raised by it?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks and by Respondent in four weeks thereafter.
List for Directions on 09.05.2024.