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Judgment
6 paragraphs · 116 wordsMs. Prakriti Nambiar, Advocate for petitioner in B.P. No. 261/2020, seeks further time of one week to conclude the settlement talks with R-1. Â
Prayer is allowed.  It is stated that in case no settlement is arrived at rejoinder shall be filed within two weeks thereafter.
It was further submitted by the petitioner that the matters are proceeding ex-parte against all the respondents in B.P. No. 258 & 259/2020 and they be
de-tagged and listed for hearing.  As prayed for, list B.P. No. 258 & 259/2020 before Hon’ble Tribunal for ex-parte hearing in due course,
after de-tagging from B.P. No. 261/2020.
List B.P. No. 261/2020 before this court on 27th August, 2021 for directions.