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Judgment
4 paragraphs · 134 wordsHaving heard the learned counsels for both the sides and looking to the facts of the case, there are all chances of settlement of the disputes between the parties to this litigation. We, therefore, refer this matter to the Mediation Centre of this Tribunal.
We hereby appoint Mr. Rajesh Arya as learned Mediator. We hereby direct the learned counsels for both the sides that they shall remain present before the learned Mediator along with representatives of their parties on 31.5.2024 between 12 Noon to 1 p.m. and thereafter the learned Mediator can give suitable date, if necessary.
This matter is adjourned to 10.9.2024 by which date it is expected that the learned Mediator will submit the mediation report.
Let a copy of this order be sent to the learned Mediator.