1. Case taken up.

2. Learned Counsel for both side are present.

3. Written submission by Respondent is said to have been filed and copy of same has been given to other side.

4. A request for adjournment by Petitioner, on the ground of calculation of updated remaining amount, for which claim is there, along with the pendente lite interest, with component of foreign exchange variation value, for appreciation by this Court and making the decree. Counsel for other side mentioned that as per mutual understanding, six plus odd crore amount had already been paid to Petitioner, for getting the matter ended. But, subsequently the second Petition was got filed claiming the remaining interest as well as foreign exchange value variation, said to have been accrued with regard to above disputed claim, and she will assist the Tribunal on the next date by placing argument, for and on behalf of Respondent.

5. As Both side are requesting for accommodation on today, hence, let a written update calculation by Petitioner that is Union of India, be got filed on record within four weeks.

6. List the matter on 07.01.2027 “for further hearing”.