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Judgment
5 paragraphs · 119 wordsM.A. No. 1 of 2023
This application has been preferred by the original respondent. Notice upon the respondent (original petitioner) Counsel Shri Aditya Vaibhav Singh is accepting the notice on behalf of the respondent (original petitioner) and is seeking time to file reply. Moreover, the counsel for the applicant (original respondent) has orally narrated the offer for settlement which is being noted by the counsel for the respondent (original petitioner).
It is submitted by the counsel for the respondent (original petitioner) that they will file reply in this M.A and they will take care of the proposal suggested by the counsel for the applicant.
Hence, the time, as prayed for, is granted.
This matter is, therefore, adjourned to 16.1.2023.