- (1.) We have heard learned Counsel for the parties at some length and are of the view that nature of dispute calls for negotiated settlement. Both the learned Counsel has agreed to the suggestion made by us and are prepared to sit together to sort out the matter and settle the account.
(2.) For the aforesaid purpose, a meeting may be held within one week by mutual understanding about the date and place. The settlement, which may be arrived at, shall be placed on record before the next date of hearing.
(3.) List the matter on 17th January, 2018.;