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Judgment
4 paragraphs · 110 words
W. Diengdoh, J
Learned counsel for the respective parties have submitted at the bar that specific instructions from their clients have not yet been received as to how to proceed with the matter as far as the issue of settlement outside court is concerned. It is prayed that some more time may be allowed for such specific instructions to be received and this Court to be apprised of the same.
On consideration of the submission made, this Court would request the parties to proceed with the matter expeditiously, considering the fact that this is a very long pending matter.
On prayer made, list this matter after 3(three) weeks for report.