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Judgment
3 paragraphs · 83 wordsLearned counsel petitioner mentions that there is likelihood of mediation. Hence, matter may be referred to Mediation Centre. Whereas learned counsel for respondent mentions that there is no such instruction.
Once the matter was referred for mediation and it could not be successful, list for hearing on 25.1.2023.
Settlement, if any, in between, may be carried out by parties itself or a clear cut instruction with regard to likelihood of any compromise, by way of mediation, be filed with records of the Tribunal.