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Judgment
6 paragraphs · 63 wordsA. Muhamed Mustaque, CJ
The Mediator's report is on board.
Matter is not settled but both the Counsel submit that there is a possibility of settlement and that the learned Mediator be directed to resume the mediation.
Accordingly, three months' time is granted to the Mediator to complete the mediation.
The matter is sent back to mediation.
Stand over to 27th July, 2026.