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Judgment
3 paragraphs · 115 words
1.
Counsel appearing for the respondent submitted that they have made the payment of Rs. 6,47,00,000/- which was demanded by the petitioner. Now the only question left out is about interest and part of the principal amount as per the calculation of the petitioner which is being highly disputed by the respondent.
2.
Counsel appearing for the respondent is seeking time to place on record the correspondences between the parties to this litigation and details of the payment already made etc.
3.
Time, as prayed for, by the respondent to file an affidavit and to bring on record the intervening developments of facts after filing of this petition. Hence, this matter is adjourned to 27.9.2023.