J.R. Midha, J.:—
Caveat No. 14/2020 in OMP (I) (Comm.) No. 6/2020
1. Learned counsels for the caveators are present and have received the paper book.
2. Caveat is discharged.
IA No. 198/2020 in Arb.P. No. 4/2020
IA No. 206/2020 in OMP (I) (Comm.) No. 6/2020
3. Allowed subject to just exceptions.
Arb.P. No. 4/2020 & OMP (I) (Comm.) No. 6/2020
4. Issue notice.
5. Learned counsels for respondent Nos. 1 to 3 accept notice in Arb.P. No. 4/2020.
6. Learned counsels for respondent Nos. 1 to 4 accept notice in OMP (I) (Comm.) No. 6/2020.
7. Reply to the petitions be filed within two weeks.
8. Rejoinder be filed a week thereafter.
9. Learned counsels for the parties agree to sit with their respective clients on 17 January, 2020 at 4:00 PM at a mutually convenient venue to make an endeavour to resolve the matter.
10. If the matter is not resolved, both the parties shall file brief note of submissions not exceeding three pages along with copies of the relevant documents/judgments on which they wish to rely with relevant portions duly highlighted for the convenience of this Court within a week of completion of pleadings.
11. The parties shall file an additional note of two pages to respond to the submissions/judgments of the opposite party a week thereafter.
12. All the parties agree to defer agenda Nos. 4 and 8 circulated in the notice dated 31 December, 2019 in the Board meeting scheduled to be held on 15 January, 2020 for a date beyond the next date of hearing fixed in this matter.
13. List both the petitions for hearing on 02 March, 2020.
14. Copy of this order be given dasti to learned counsel for both the parties under signatures of the Court Master.