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Judgment
3 paragraphs · 95 wordsCounsel appearing for the respondent is seeking time to put on record the settlement already arrived at between the parties to this litigation in the month of February, 2022 and it is further submitted by the counsel for the respondent that they have also paid sizable amount approximately Rs. 10 lakhs. These facts, they shall bring on record by the way of an affidavit.
Hence, the time, as prayed for, is granted to the counsel for the respondent to file an affidavit on before next date of hearing.
This matter is, therefore, adjourned to 20.4.2023.