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Judgment
7 paragraphs · 167 wordsDraft Issues have been shared on behalf of the parties which are available on record of the case. Heard the Learned Counsels appearing on behalf of the parties and perused the record of the case, and the following Issues are settled:
ISSUES
Whether the Petitioner is entitled to the outstanding dues of Rs.5,78,750/- as on the date of decree towards the subscription charges from the Respondent ?
Whether the Petitioner is entitled to interest @ 18% from the date of default till the realization of the outstanding amount from the Respondent ?
Whether the Petitioner is entitled to pendente lite interest @ 18% till the realization of the outstanding amount from the Respondent ?
To what other relief / reliefs the Petitioner is entitled for ?
Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. Let the matter be listed on 1st June, 2022 for directions.