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Judgment
5 paragraphs · 115 wordsThis matter is taken upon mentioning by counsels appearing for both the sides jointly.
It is submitted by counsels jointly that there are all chances of settlement between the parties to this litigation and let the matter be referred to mediation.
Hence, we refer this matter to Mediation Centre of this Tribunal. We, hereby appoint Mr. Akhilesh Garg as Mediator. Representatives to this litigation shall remain present before the learned Mediator on 23.2.2023 between 11 a.m. to 1 p.m. Learned counsels on behalf of their parties shall also remain present before the learned Mediator.
This matter is therefore, adjourned to 12.5.2023.
It is expected that this learned Mediator will file his report by that date.