JUDGEMENT
M.M. Kumar, member -
(1.) One last opportunity is granted to the parties to settle the matter before the next date of hearing.
(2.) The hearing is deferred to 5th February, 2018.
(3.) In the meanwhile, reply be filed with a copy in advance to the Counsel opposite. However, it is made clear that pendency of the settlement would not be an excuse for filing of the reply.;
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