AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 79 wordsLearned counsel for respondent mentioned that some talks with regard to settlement is under process. Whereas counsel for petitioner mentioned that he is having no instructions from his client. It is the communication made by the counsel for respondent with regard to any settlement.
He requires two weeks’ time for filing written submissions.
Let written submissions, if any, by both sides, after exchange in between, be positively filed, within three weeks.
List the mater on 7/7/2023 ‘for final hearing’.