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Judgment
4 paragraphs · 96 wordsCase taken up. Learned Counsel for both side are present.
Learned Counsel for Petitioner mentioned that if Respondent intends to enter into settlement talk, it may be facilitated by Petitioner's Counsel, provided proper communication, is being made and not only a step to take adjournment.
Hence, one and last date is being given for taking the recourse of settlement by Respondent, after availing the good offices of Learned Counsel for Petitioner, mentioned as above. In case of failure, no further time will be available.
List the matter on 21.05.2024 “for further hearing”.