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Judgment
4 paragraphs · 86 words1.
Learned Counsel for both side are present.
2.
Application under Order 9 Rule 7 of CPC is being opposed on the ground of delay only. It is in the interest of natural justice to decide a matter after hearing both side. Hence, the ground of this application, is sufficient, is accordingly allowed. Order to proceed ex-parte is being recalled.
3.
Both of the Counsel requested for additional time for settlement exercise, being taking place, in between.
4.
List the matter on 06.02.2024 'for final hearing'.