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Judgment
Draft Issues have been filed on behalf of the parties.
Heard the learned counsels appearing on behalf of the parties and perused the record of the case. The core Issues involved in the matter are:
ISSUES
i. Whether the Petitioner is entitled to a decree for recovery of Rs.3,01,31,886.46 only from the Respondents ?
ii. Whether the Petitioner is entitled to interest on the above amount from the date it became due and payable till its actual realization and, if yes, at what rate ?
iii. Whether a portion of the claim of the Petitioner is barred by limitation ?
iv. Whether any Memorandum of Understanding dated 12.1.2016 was validly executed between the parties and the Respondents ?
v. To what other relief / reliefs the Petitioner is entitled to ?
Six weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within six weeks thereafter. Let the matter be listed for "Directions" on 29th August, 2023.