1. Learned counsel appearing for respondent submitted that there are all chances of settlement of disputes between the parties to this litigation. Respondent is interested in settlement of the disputes and wants to restart the business relation with the petitioner. Hence, let this matter be referred to the Mediation Centre of this Tribunal.

2. Having heard learned counsel for petitioner and looking to the facts and circumstance of the case., there are all chances of the settlement of the disputes between the parties to this litigation.  Hence, we hereby refer this matter to the Mediation Centre of this Tribunal. We appoint Ms. Anshu Priyadarshini as learned Mediator for the mediation between the parties  to this litigation.

3. The representatives of the parties and their counsels shall remain personally present before the learned Mediator  on 30.10.2026, between 1:30 P.M. to 2:30 P.M.

4. Hence, this matter is adjourned on 22.01.2027, by which date it is expected that the learned Mediator will submit the mediation report.