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
9 paragraphs · 181 wordsEarlier Bailable warrant was issued and thereafter the respondent was appearing through the Learned Counsel.
Now the respondent has changed the counsel and new counsel is appearing to file his Vakalatnama today. It is submitted by the counsel Mr. Mohamad Umar that he has taken No Objection from the earlier counsel.
Counsel for respondent is seeking time to file reply.
Looking to the facts and circumstances of the case and the amount involved in this matter, we hereby refer this matter to the mediation centre of TDSAT because there are all chances of settlement of disputes between the parties to this litigation.
We hereby appoint Mr. Akhilesh Garg as Mediator.
The representatives of the parties as well as the counsel shall remain personally present before the Learned Mediator on 29.2.2024 between 12.00 noon to 1 p.m.
Learned Mediator shall present the report before this Tribunal on or before the next date of hearing.
This matter is, therefore, adjourned to 9.5.2024.
Let a copy of this order be sent to the Learned Mediator.