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Judgment
5 paragraphs · 216 wordsHeard learned counsel for the parties and Mr. Vendantam, Learned CA. Admittedly, a meeting in presence of the CA took place on 6.11.2021. Ld. CA is requested to forward the minutes even it has been signed by only some of the parties along with his notes/comments within one week. The same should be shared with the parties also.
On hearing the parties it appears that a large number of issues have subsequently been earmarked by the petitioner for discussion and settlement in presence of the CA. Learned counsel for the respondent submits that such issues have been raised only to meet the reply already filed by the respondent or to explain the stand of the petitioner. Accordingly to him, it would be appropriate if the petitioner is granted time to file rejoinder and only after further hearing on the basis of all the materials including rejoinder, further issues, if any, may be earmarked for discussion and settlement in presence of the CA.
In view of aforesaid stand of the parties, it appears proper to direct the petitioner to file rejoinder, if any, within four weeks.
Further request, if required, shall be made to the Learned CA after considering the reply and the rejoinder on the next date.
Post the matter under the same head on 5.1.2022.