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Judgment
10 paragraphs · 219 wordsDraft Issues have been filed on behalf of both the parties which are available on record of the case. Heard the Learned Counsels appearing on behalf
of the parties and perused the record of the case and the following Issues are settled:
                                                    ISSUES
Whether the instant Petition is maintainable in its present form ?
Whether the Respondent was availing services as per the Master Service Agreement along with the Customer Order Form ?
Whether the Petitioner is entitled for the outstanding dues of Rs.3,24,1,467.81 only against the Invoices under the Agreement ?
Whether the Petitioner is entitled to receive interest @ 18% p.a. on the outstanding amount due till its actual realization ?
To what other relief / reliefs the Petitioner is entitled for ?
Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within
four weeks thereafter. Let the matter be listed on 19th April, 2022 for directions.