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Judgment
5 paragraphs · 84 wordsHeard the parties in respect of requirements of making further interim arrangement in the facts and circumstances of the case particularly in the light of audit report of
BECIL. It is noted that on behalf of BECIL, Mr. Prateek Katoch and learned senior counsel, Mr. Rajeev Sharma have rendered valuable help almost on all dates in
addition to the submissions advanced by learned counsels for the parties.
Order is reserved.
Written notes, not extending two pages, may be filed by interested parties by 12.4.2021.