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Judgment
3 paragraphs · 88 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the parties submits that the parties to this dispute are agreeable to attempt a settlement through Mediation, the matter therefore may be referred to the High Court Mediation Centre. Let this matter be referred to the High Court Mediation Centre for Mediation. The learned counsel for the parties suggests Mr. Tashi R. Barfungpa, learned counsel to be the Mediator. He is in Court and accepts his assignment.
2.
Let this matter come up after the Mediation process is over.