1. Case taken up. Learned Counsel for both side are present.
2. Again this statement was made by Counsel for Respondent No. 05 that as per her instruction, some settlement talk is there. Whereas, it was categorically and vehemently opposed by Counsel for Petitioner as well as Petitioner, present in person. There had been a direction for bringing on record, settlement, if any, otherwise matter shall be heard.
3. Again a Request on the ground of arguing Counsel, is being made by Respondent No. 05. Proceeding against Respondent No. 01 to 04 is running ex-parte.
4. Hence, as the request is on the ground of Counsel, with an assurance that no further adjournment shall been taken, list the matter on 05.09.2024 “for final arguments”.
