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Judgment
6 paragraphs · 101 words
B. Bhattacharjee, J
It is submitted on behalf of the parties that there is a talk of amicable settlement between them.
The learned Senior Counsel appearing for the petitioner submits that grant of sometime in the matter would help the parties to settle the terms of negotiation and would facilitate the process of compromise between them.
Mr. W. Jyrwa, learned counsel appearing for the respondent, also agrees with the submission made by the learned Senior counsel.
In view of the above, this matter stands adjourned for 3 (three) weeks to enable the parties to come to an amicable settlement.
List accordingly.