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Judgment
5 paragraphs · 60 wordsA. Muhamed Mustaque, CJ
The Mediator's report is on board.
Matter is not settled, but the learned Counsel appearing for the parties submit that there is a possibility of settlement.
Accordingly, the matter is referred back to the Mediator to resume the mediation and to complete the same within a period of three months.
Stand over to 27th July, 2026.