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Judgment
3 paragraphs · 95 wordsLearned counsel for the respondent submits that report of audit has been shared recently in December 2021 but the same has not been brought on record by the petitioner as yet. Learned counsel for the petitioner should bring the audit report on record within one weeks from today. Respondent, if required, may file its response to the said report and the relevant correspondences relating thereto within two weeks.
It will be open for the petitioner to file a reply to such response before the next date.
Post the matter under the same head on 28.1.2022.