(1.) The matter was heard at length yesterday i.e. 11.05.2020. Suggestions were made by learned counsel for the parties to settle the dispute at hand.
(2.) Learned counsel for the parties have returned with instructions. The counsel submit that the matter can be settled on the following terms:
(3.) In view of the scope of the suit and the issues raised therein, needless to add, the following material can be tweeted by defendant No.1: