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Judgment
4 paragraphs · 104 words
1.
Counsel appearing for the petitioner voluntarily submits that petitioner is ready and willing to deposit Rs. one lakh to the respondent within one week from today.
2.
This deposition of the amount shall not be treated as admission of any fact by the petitioner nor the acceptance of the amount shall be treated as admission of any fact by the respondent.
3.
The depostion of the aforesaid amount shall be subject to the result of this TP. No coercive action shall be taken by the respondent till the next date of hearing.
4.
Post the matter under the head "for directions" on 22.9.2022.