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Judgment
5 paragraphs · 109 wordsMr. Gobind Kumar, Advocate appears for Respondent and states that he has now been engaged by the Respondent Company. He seeks permission to file his Vakalatnama. He may do so as per established procedure.
After hearing Learned Counsel for two sides, the following Issue is framed in agreement of the two counsel
"Whether Petitioner is entitled for an amount of Rs. 5,26,940.87/- as on 17.07.2017 along with interest from Respondent against invoices under the agreement between the parties as claimed in the Petition?"
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter.
List for Directions on 07.05.2024.