1. Case taken up.

2. Counsel appearing for Respondent No. 2 is requesting for some more time, for entering into settlement exercise. Whereas, Counsel for Petitioner mentioned that in spite of offering terms of settlement, there is no response from Respondent No. 2, who had taken over the business of Respondent No.1.

3. Learned Counsel appearing for Respondent No. 2, mentioned that his arguing Counsel is busy before Hon’ble Apex Court, and he is a proxy Counsel having this much instruction only.

4. Settlement exercise, if any, be got taken into action, by Learned Counsel for both side, and in case of failure, matter will be heard, accordingly.

5. List the matter on 20.01.2027 “for final hearing”.