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
5 paragraphs · 147 wordsDraft Issues have been submitted on behalf of 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, in the light of the material available on record of the case, the following Issues are settled:
ISSUES
Whether the Petitioner is entitled to a decree for recovery of Rs.26,78,931.93 towards the outstanding charges as on 25.11.2019 along with interest @ 18% p.a. on the above amount from the date it became due and payable till its actual realization ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 7th February, 2023.