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Judgment
2 paragraphs · 116 wordsDespite the order passed by this Tribunal on the last date of adjournment, no reply has been filed by the respondent. Counsel appearing for the respondent submits that there are all chances of settlement of disputes between the parties. Hence, we hereby direct the parties to this litigation to seek for settlement of the disputes and this matter will be listed as per the Gazette Notification of Govt. of India No. 3708 dated 18th August, 2022, for hearing at Pune, in the State of Maharashtra on 18.11.2022.
If the settlement does not arrived at within a period of two weeks, the reply shall be filed by the respondent on or before the next date of hearing.