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Judgment
4 paragraphs · 104 words
Learned senior counsel appearing for the respondent submitted that as per assurance given by the counsel on behalf of the respondent on the last date of adjournment they have already paid Rs. 1 crore by RTGS to the petitioner.
Now the left out amount is approximately Rs. 5.47 crore for which some time may kindly be granted so that looking to financial difficulties of the respondent, the respondent can make an offer in writing asking the payment schedule.
The proposal in writing shall be placed on record by the respondent on or before next date of hearing.
The matter is, therefore, adjourned to 16.12.2022.