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Judgment
11 paragraphs · 272 wordsM.A. NO. 17 OF 2023
This application has been preferred by the original petitioner.
Having heard the counsel for the petitioner and looking to the facts and circumstances of the case, notice upon the respondent. Counsel Ms. Vandana D. Jaisingh accepts the notice on behalf of the respondent and is seeking time to get instructions and/or to file reply.
TP NO. 55 OF 2022
Counsel appearing for the respondent submitted that upon instructions from the client they are putting an offer on behalf of the respondent before the petitioner in writing. The copy of the said order is tendered to this petitioner.
Similarly, counsel for the respondent has placed reliance upon few communications. The copy of the said communications will also be supplied to the counsel for petitioner.
The offer of the respondent as well as the communication upon which the respondent is relying upon shall be placed on record with an affidavit by the respondent on or before the next date of hearing.
Counsel for the petitioner is seeking time to get instructions upon the offer which the respondent has revealed during the course of the hearing and similarly counsel for the petitioner is also seeking time to get instructions upon the communication which have been relied upon by the respondent and for which an affidavit shall be filed by the respondent.
Looking to the facts and circumstances of the case the parties to this litigation or their representatives may sit together to reconcile the accounts.
Similarly, time to file affidavit or for taking instructions by the counsel for the petitioner is also granted.
This matter is, therefore, adjourned to 6.2.2023.