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Judgment
5 paragraphs · 100 wordsCase taken up. Learned Counsel for Petitioner is present. None is for Respondent.
There was a direction for taking steps for service, by Police Mode, over Respondent. But, a request for settlement was made, and three Items connected with it, were disposed of on that date.
A request is still of this effect, that settlement talk is under process, and a date is being requested for getting it concluded.
List the matter on 12.08.2024 “for hearing” for further disposal.
Either settlement in between, be placed or reply by Respondent along with Vakalatnama, be got filed.