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 · 123 wordsCounsel appearing for both the sides jointly submit that there are chances of settlement of disputes between the parties to this litigation. Hence, this matter is hereby referred to the Mediation Centre of TDSAT.
Mr. Akhilesh Garg is hereby appointed as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 25.04.2024 between 12.00 noon to 1 p.m. and thereafter the learned Mediator may give suitable time to the parties to this litigation for mediation and reconciliation process.
This matter is adjourned to 10.07.2024 by which date it is expected that the learned Mediator will submit the mediation report.
Let a copy of this order be sent to the learned Mediator.