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Judgment
Admit. No notice need be issued because Mr. Abhishek Malhotra, Advocate has appeared on behalf of the respondent on advance notice.
In view of fair stand taken by the petitioner that it shall commence the annual audit for the earlier periods on 10.1.2022 and respondent can join the
same, the respondent is directed not to give effect to the impugned notice which has been issued mainly on account of the non-holding of annual
audit. It is expected that audit shall be concluded at an early date and report shared with respondent promptly. Further developments may be
brought to the notice of this Tribunal by filing affidavit or reply, if required.
Post the matter under the same head on 11.2.2022.