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Judgment
4 paragraphs · 102 wordsCase taken up.
Learned Counsel for Respondent, mentioned about having instruction, on yesterday itself. Four weeks’ time is being requested, with a statement, that two instalments of about 25,000,00/- after the decree, has been paid and rest is to be paid by Respondent- JD. But a clear cut instruction is to be obtained.
List the matter on 30.04.2024 “for further hearing”.
JD either to comply with the decree or be present in person, before this Tribunal, for making answer, regarding the prayer made with regard to discloser of all assets, including movable and immovable property, of JD Company.