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Judgment
4 paragraphs · 140 wordsCounsel appearing for the petitioner submits that let this matter be referred to mediation as there are all chances of settlement of the disputes between the parties to this litigation. We, therefore, refer this matter to the Mediation Centre of this Tribunal.
We hereby appoint Mr. Rajesh Arya as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 5.4.2024 between 11 a.m. to 1 p.m. They shall remain virtually present before the learned mediator 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 31.7.2024 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.