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Judgment
8 paragraphs · 173 wordsDraft Issues have been filed on behalf of the parties in the Court itself.
Heard the learned counsels appearing on behalf of the parties and perused the record of the case, and in the light of the material brought on record of the case, the following Issues are settled:
ISSUES
i. Whether the parties have breached the agreement dated 10.5.2017 in any manner ?
ii. Whether the Petitioner is entitled to a decree for recovery of a sum of Rs.9,13,079/- only towards outstanding allotment and placement charges ?
iii. Whether the Petitioner is entitled to a decree for interest on the above amount @ 18% p.a. from the date such amount became due and payable till its actual realization ?
iv. To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 20th July, 2023.