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Judgment
8 paragraphs · 160 wordsLearned counsel for the petitioner prays for 10 days’ further time to bring the audit report on record along with some correspondences between
the parties relating to the said report.  Â
As prayed, audit report may be brought on record within 10 days. Petitioner should keep in mind its stand recorded in the order of 20.9.2021. As
per that stand, he has to show on the basis of audit report that SMS reports issued by the petitioner for the earlier periods indicated in the order need
to be corrected as per claim of the petitioner. For this necessary extracts from the audit report should also be made available in the affidavit or
M.A. which may be filed to bring the audit report on record. If possible the matter may be finally disposed of with respect to demands indicated in
the impugned disconnection notice on the next date.   Â
Post the matter under the same head on 11.3.2022.