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
9 paragraphs · 171 wordsHeard learned counsel for the parties. It appears that as per interim order passed on the last date, the respondent has made the required
payment.
In the facts of the case, the dispute needs to be resolved without much delay and if possible, amicably. Hence, both the parties are requested to sit
together in an actual or virtual mode with an aim to resolve the dispute at the earliest. The meeting should preferably begin within one week and
hopefully may conclude within four weeks. If the matter is resolved, fully or partially, then the outcome should be brought to the notice of this
Tribunal. In case the matter requires resolution through hearing by the Tribunal, parties are given liberty to file further documents by way of
evidence, if such documents are relevant and have not come on record. This should be done before the next date. On the next date, if possible,
the matter may be heard on merits for final adjudication.
Post the matter under the same head on 20.9.2021.