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
7 paragraphs · 114 wordsBP. No. 103/2022 and BP No. 106/2022
Mr. Vibhav Srivastava, Learned Counsel for the Petitioner states that he has mentioned these matters and these have been allowed by Hon'ble Tribunal for listing tomorrow as the same have amicably been resolved with the Respondent.
Learned Counsel for the Respondent concurs with the statement of Mr. Vibahv Srivastava that these matters stand resolved between the parties.
As prayed for, let these matters be listed before Hon'ble Tribunal for Directions on 25.04.2024.
BP No. 104/2022 and BP No. 105/2022
As prayed for by Learned Counsel for Petitioner let Rejoinder be filed by him in further time of four weeks.
As prayed for list for Issues on 05.07.2024.