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Judgment
3 paragraphs · 108 wordsLearned counsel for respondent mentioned that he has been recently engaged and is not having full instructions and not even with complete records for placing the arguments. A time is being claimed which has been vehemently opposed by counsel for the petitioner. It has been contended that initial contractual amount for this petition is about Rs. 9 crores. This petition could not be disposed of and a short date may be given.
Considering the facts and circumstances of the case and after hearing learned counsel for both sides, list the matter for final hearing 23.9.2022.
Learned counsel for both sides should cooperate for disposal of this old matter.