- (1.) Learned counsel for the parties has stated that for negotiated settlement the parties are meeting in Bombay on 22.12.2017. If any settlement is reached the same may be filed before the next date of hearing.
(2.) If no settlement is reached by the adjourned dated then the parties shall be prepared with the arguments and no further adjournment shall be granted on the pretext of holding further negotiations.
(3.) List for further consideration on 11.01.2018.;