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Judgment
5 paragraphs · 127 wordsLearned Counsel for both side are present.
Learned Counsel for Respondent mentioned, that he is with an instruction for getting the matter referred to Mediation Centre or giving an opportunity for having initiation with Petitioner, in person, because he is intending to make payment, after the reconciliation. The claim is approximately 7,00,000/- and the reconciliation will give the account, which he is ready to make the payment.
But it is between the parties, in person. Hence, offer is not possible to be given by Counsel before this Tribunal. One opportunity be given for getting this exercise.
Let Parties, in person, be apprised by their Counsels, for getting recourse, if any, for settlement, in between.
List the matter on 27.05.2024 “for further directions”.