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Judgment
Proposed Issues have been filed on behalf of the parties which are available on record of the case.
Heard the learned counsels appearing on behalf of the parties and perused the record of the case, and in the light of the material available on record of the case, the following Issues are settled:
ISSUES
i. Whether the instant petition is maintainable in its present form ?
ii. Whether the Petitioner is entitled to a decree for the outstanding dues of Rs.1,87,78,831.98 only against the invoices raised in terms of the agreement along with interest as claimed ?
iii. Whether the Petitioner is entitled for pendente lite and future interest and, if so, at what rate ?
iv. To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 24th July, 2023.