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Judgment
5 paragraphs · 93 wordsAfter hearing Learned Counsel for the two sides, following Issues are framed in agreement of the two counsel.
Whether Petitioner is entitled for recovery of outstanding amount as on 25.08.2020 along with interest from Respondent as claimed in the Petition?
whether there exists any valid agreement between the parties for providing services by the Petitioner at Respondent's premises? if not, whether this petition is maintainable ?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks and by Respondent in four weeks thereafter.
List for Directions on 06.05.2024.