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Judgment
9 paragraphs · 160 wordsAdmit. No notice need be issued as Mr. Abhishek Malhotra, Advocate has appeared on behalf of respondent on advance notice.
The impugned disconnection notice dated 25.12.2021 highlights various shortcomings in the system of the petitioner on the basis of an audit held in
November 2021, report whereof was shared on 3.12.2021. Subsequent correspondences have not been brought on record properly, but it is clear
that after intimation further audit by the same auditor was got conducted by the petitioner on 27.12.2021. According to petitioner, all the deficiencies
have been taken care of. It will be useful to wait for sharing of the audit report. Let that be done at the earliest.
Post the matter under the same head on 10.2.2022.
In the meantime respondent shall not give effect to the impugned notice. Petitioner may bring on record some earlier correspondences relating to
audit.Â
It will be open for the parties to bring subsequent developments on record by filing affidavit/short reply.