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Judgment
4 paragraphs · 120 words
1.
Counsel appearing for the Respondent submits that they have already deposited the cost as per our earlier order and they are eager to settle the matter with the Petitioner and, therefore, let the matter be sent for the mediation.
2.
Counsel appearing for the petitioner submitted that time and again the respondent is are seeking time to settle the matter but no payment has been made, therefore, reply be filed by the respondent.
3.
We, therefore, direct the respondent that if the reply is to be filed by respondent the same may be filed on or before next date of hearing, otherwise we will close the right to file reply by respondent.
4.
The matter is adjourned to 20.12.2023.