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Judgment
3 paragraphs · 89 wordsIt is informed that Rejoinder Affidavit has not yet been filed by Petitioner. Mr. Nasir Husain, Learned Counsel for Petitioner states that settlement talks are going on with the opposite side and he seeks three weeks time to complete the process.
Mr. Nirmal Kumar Chowdhury, Learned Counsel for Respondent states that he has no instructions regarding settlement talks between the parties. By way of final indulgence, three weeks time is given to Petitioner to file Rejoinder Affidavit. Liberty to mention in case of settlement.
List for Issues on 29.04.2024.