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Judgment
8 paragraphs · 106 wordsPleadings are complete. After hearing Ld. Counsel for the petitioner and Respondents, the following issues are framed in agreement of the two
sides.
(1)Whether the petitioner is entitled for amount, from the respondents, as claimed in the petition?
(2)Whether the petitioner is entitled for return of STBs from the respondents, as claimed in the petition or in the alternate, recovery of appropriate
amount in lieu thereof?
(3)Whether the petition is barred by limitation?
As prayed for, let evidence affidavit be filed by the petitioner in four weeks. Respondents may file their evidence affidavit in four weeks
thereafter.  List on 6th April, 2021 for directions. Â