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Judgment
3 paragraphs · 193 wordsIt was submitted on behalf of the Petitioners that settlement has been effected in B.P.No.338 of 2020 and they intend to withdraw the same. As prayed, the Registry is directed to de-tag B.P.No.338 of 2020 and list it before the Hon'ble Bench on any convenient date for passing appropriate orders.
A prayer was made on behalf of the Respondent in B.P.No.340 of 2020 that he intends to initiate a talk for negotiation with the Petitioners. It was submitted on behalf of the Petitioners by Ms. Prakriti Nambiar that she has no instructions in this regard. As prayed for, four weeks time is granted to initiate and conclude the negotiations, if possible, in B.P.No.340 of 2020 on the prayer of the Respondent failing which, the Issues will be settled on the next date.
Mr. Amritesh Mishra appearing for the Respondent in B.P.No.339 of 2020 submitted that he has shared the draft Issues but the same could not be filed because of certain difficulties with him personally. As prayed for, further time of two weeks is granted for filing the draft Issues regarding their counter claim. List the matter on 15th November, 2021 for Issues.