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Judgment
5 paragraphs · 110 wordsDraft Issues have been filed on behalf of the parties which are available on record of the case. Heard 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.38,88,222/- only along with interest @ 18% from the date of default till its realization ?
To what other relief / reliefs the Petitioner is entitled for ?
Four weeks time is prayed and is allowed to the Petitioner for filing Evidence Affidavits. The Respondents may file its Evidence Affidavits within four weeks thereafter. List the matter on 27th January, 2022 for directions.
