AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 95 wordsLooking to the disputes between the parties to this litigation there are all chances of settlement of disputes. Hence, we hereby refer the matter to the Mediation Centre of this Tribunal.
We hereby appoint Mr. G.K. Marwah as the Mediator. The representatives of parties to this litigation along with their counsels shall remain present (physically or virtually) before the learned Mediator on 26.4.2023 between 11 a.m. to 12 noon.
This matter is, therefore, adjourned to 31.7.2023.
It is expected that the report of the learned Mediator will be filed by the next date of hearing.