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Judgment
Case taken up. Learned Counsel for Respondent No. 05 is requesting one and last opportunity for entering into settlement with Petitioner.
Proceeding against Respondent No. 01 to 04 is running ex-parte. This has been vehemently opposed by other side by saying that party in person used to appear for Petitioner, and since three dates, the same request is being made by Respondent No. 05, but no effort is being made for any interaction with regard to settlement. Hence, Respondent No. 05 be directed to be present in person on the next date for making proposal of settlement in the matter, otherwise to proceed with the hearing. Respondent No. 05 is ready for this step.
Let Respondent No. 05 be present in person on 19.11.2024. In between, settlement exercise may be made.