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Judgment
4 paragraphs · 87 wordsHeard learned counsel for the parties in context of last order dated 6.1.2022. It appears that parties have acted on the suggested lines but the process of reconciliation of invoices and of some other minor issues cropping up between the parties remains to be resolved. Parties are free to proceed with settlement talks.
Post the matter under the same head on 12.4.2022.
Interim order shall continue till the next date.
The parties are given liberty to file further affidavit/ application in respect of surviving issues, if any.