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Judgment
3 paragraphs · 138 wordsHaving heard the counsels of both the sides and looking to the facts and circumstances of the case, there are all chances of settlement of disputes between the parties. It was submitted that B.P No. 400 of 2022 between the same parties has already been referred for Mediation. Hence, we hereby refer this matter to the Mediation Center of this Tribunal. Registrar will assign this matter to the same Mediator. The representative of the parties as well as their counsel shall remain present before the learned Mediator on the date already fixed by the Registrar between 11 A.M to 1 P.M and thereafter learned Mediator can give his own time for further hearing for both the matters.
This matter is adjourned to 15.2.2023.
The mediation report be submitted to this Tribunal on or before next date of hearing.