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Judgment
7 paragraphs · 135 wordsHeard learned counsel for the petitioner and learned counsel for the respondent.
Petitioner has not brought on record the audit report for the period February 2019 and December 2020 with complete details as required by the last
order. Today, an interim relief is sought on the plea that in the subsequent audit report for the later period petitioner's system has been found fully
compliant with Schedule - III requirements. In order to support this plea, petitioner is required to bring on record the complete audit report for the
later period as well. That may be done within one week.
Post the matter under the same head on 21.1.2022.
It will be open for the respondent to file their short reply / response before the next date for the purpose of consideration of the interim prayer(s).