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Judgment
4 paragraphs · 103 wordsCounsel appearing for the petitioner seeks time to file rejoinder affidavit.
Time, as prayed for, is granted.
Looking to the nature of disputes between the parties to this litigation, there are all chances of settlement of disputes between the parties. We, hereby, refer this matter to Mediation Centre of this Tribunal. The matter is referred to Mr. S.K. Bhatnagar, learned Mediator before whom representatives of the parties as well as counsels for both the sides shall remain present on 17.1.2023 between 11 a.m. to 1 p.m.
This matter is adjourned to 21.4.2023 by which date the mediation report is expected to be filed.