JUDGEMENT
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(1.) The Court : - The respondents are represented and it is submitted that the accounts are in the process of reconciliation and the respondents have sought
more lenient terms from the petitioner and the matter is under consideration.
(2.) The petitioner claims that a sum in excess of Rs. 63 lakh is due only on account of defaulted instalments.
(3.) The agreement pertains to a wind turbine generator.;
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