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Judgment
Mr. V. Suresh Kumar, witness for the Respondent is present. Further cross-examination of the witness is recorded on fresh oath and after conclusion of the same the witness is discharged. The evidence recorded today is placed on record.
Pleadings and evidences are complete in the matter but a prayer is made on behalf of the parties that they intend to settle the matter through ADR. The witness Mr. V. Suresh Kumar who is also the Authorized Representative of the Respondent Company submits that they are open for settlement. The learned counsel for the Petitioner further submitted that Mr. Rahul Singhla, Sr. Dy. General Manager of the Petitioner Corporation is also present but he needs certain permissions from his Dept. for referring the matter to mediation. Let the matter be listed before this Court on 1st June, 2023 under the head "For Directions."
In case there is no prayer for mediation on that date, the matter be listed before the Hon'ble Bench under the head "For Hearing" in due course.