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Judgment
5 paragraphs · 90 wordsPleadings are complete. After hearing Ld. Counsel for the parties, the following issues are framed in agreement of the two sides.
(1)Whether the petitioner is entitled for recovery of the amount, alongwith interest, from the respondent, as claimed in the petition?
(2)Whether the petitioner has fulfilled its obligation as per the Channel Placement Agreement executed between the parties?
As prayed for, let evidence affidavit be filed by the petitioner in four weeks. Respondent may file its evidence affidavit in four weeks
thereafter.  List on 15th February, 2021 for directions.