AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 209 wordsAdmit. No noticed need be issued as Mr. Kunal Tandon, Advocate has appeared for the respondent on advance notice.
Respondent is permitted to file an affidavit to bring on record certain developments.
The first query or objection communicated by the petitioner to the auditor has been negated by the auditor with a response that it has considered all the
logs provided during the audit and marked as Annexure ""A"" to the reply e-mail.
As prayed, learned counsel for the petitioner may study the logs to find out if they support the case of the petitioner and in case he finds any further
issue requiring answer or response by the auditor, he may communicate the same to the auditor through an e-mail within five days from today.Â
The auditor or any expert representative of the auditor should be ready with its response on the basis of logs and answer the questions of the
petitioner's counsel on the next date through Video Conferencing. Learned counsel for the parties will be at liberty to apprise the Registry of the e-
mail ID of the auditor/its expert in advance so that an invite can be extended for his participation on the next date.
Post the matter under the head ""for Directions"" on 3.2.2021.