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Judgment
3 paragraphs · 84 words
Learned Counsel for both side are present. Learned Counsel for Respondent mentioned that there is offer and counter offer with regard to prospective settlement in between out of the Court. A further time is being requested.
Learned Counsel for Petitioner, mentioned that counter offer was extended in the month of February, wherein thirty (30) days were given for making compliance. But the same couldn't be complied with. A short date be given for final hearing.
Considering those circumstances, list 'for final hearing' on 18.07.2023.