AI Structured Summary
Not yet generated for this judgment
Judgment
S.J. Kathawalla, J
The captioned matter has been heard by me in Chambers from time to time, for some time now. The Dalmia family members, who are parties to the suit proceedings, are at a very advanced stage of arriving at a possible family settlement to resolve all their family disputes.
The Learned Magistrate is requested to simpliciter adjourn the CASE NO.422/PW/2020 and CASE NO.157/PW/2021 (EOW General Cheating 2 vs. Ashok Kumar Dalmia) which are likely to be listed on 25th November, 2021 to enable the parties to arrive at a possible family settlement.
Time granted to Plaintiff No.1 to file quarterly accounts as recorded in paragraph 4(h) of the Order dated 7th October, 2019 is extended by one week from today.
Stand over to 30th November, 2021 at 5.00 p.m.
All concerned to act on an ordinary copy of this order duly authenticated by the Associate / Private Secretary / Personal Assistant of this Court.