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Judgment
4 paragraphs · 100 words
1.
Case taken up. Learned Counsel for both side are present.
2.
A request for four weeks’ time for filing Vakalatnama afresh, along with written submission by Petitioner is being made. Whereas Counsel for Respondent mentioned with regard to exercise of settlement, proposed in between, though this is being denied by Petitioner side. However settlement, if any, may be entered, within four weeks.
3.
Vakalatnama afresh along with written submission by Petitioner and written submission by Respondent, may be got filed, within six weeks. They be got exchanged with each other.
4.
List the matter on 10.12.2024 “for further hearing”.