1. This petition has been preferred by the respondent of T.P. No. 55/2022 as a counter-claim.
2. Counsel for the respondent is permitted to file reply.
Counsels for the both sides jointly submitted that as T.P. No. 55/2022 has already been referred for mediation, this matter may also kindly be referred for mediation.
3. This matter is also referred to the Mediation Centre of this Tribunal. We hereby appoint Ms. Anshu Priya Darshini as learned mediator and representatives of parties to this litigation, along with their counsels, shall remain present before the learned meditator on 19.05.2023 between 11a.m to 12 noon.
4. This matter shall be taken together with T.P. No 55/2022 for mediation as well as further hearing of this Tribunal.
5. This matter is adjourned to 31.07.2023.
