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Judgment
5 paragraphs · 185 wordsCase taken up. Learned Counsel for Petitioner, Respondent No. 1 and Respondent No. 2 are present.
Respondent No. 3, Taj is being argued to have entered in settlement at Mediation Centre and the Petition qua Taj had been disposed of. But Issue Nos. 1 & 5, with regard to dispute with Petitioner qua Taj, is still there for making adjudication.
Learned Counsel for Petitioner mentioned that in its replication, the counter claim made by Respondent No. 1 and Respondent No. 2 has been denied. Though no written statement for those two pleadings other than replication, was there. But what are the evidences regarding those counter claims and its rebuttal has not yet been specifically given, for which specific written submission, mentioning the Issues 1 and 5 previously adjudged, by way of settlement entered, in between, and the evidences regarding counter claim and its rebuttal is to be specified and filed on record.
Let both side to file its specific written submission regarding those facts within two weeks.
List the matter on 21.03.2024 'for final arguments' of this old year Petition.