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Judgment
4 paragraphs · 183 wordsB.P.No.124 of 2020
It was submitted on behalf of the Petitioner by the learned counsel Mr. Nasir Husain that B.P.No.124 of 2020 has been settled between the parties and, thus, a prayer that it be segregated from the batch of cases and listed before the Hon'ble Bench for passing effective orders in light of the compromise arrived between the parties. As prayed, let the B.P.No.124 of 2020 be listed before the Hon'ble Bench on any convenient date.
B.P.No.123 of 2020
It was submitted on behalf of the Respondents by Mr. Naushad Alam that they need some more time for filing fresh Vakalatnama in the matter. One week's further time is allowed to the Respondents to file fresh Vakalatnama. It was further submitted that settlement talks are also going on. The learned counsel appearing on behalf of the Petitioner submitted that he has no instructions regarding the settlement talks going on between the parties. Four weeks time is allowed to the Respondents either to conclude their settlement or to file their evidence affidavits. Let the matter be listed for directions on 6th January, 2023.