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Judgment
7 paragraphs · 162 wordsDraft Issues have been filed on behalf of the parties. Heard the learned counsels appearing on behalf of the parties and perused the record of the case. In the light of the material available on record of the case, the following Issues are settled:
ISSUES
Whether the Audit Report dated 31.5.2021 issued by M/s. Borkar & Mazumdar is liable to be set aside ?
Whether the demand of additional license fee to the amount of Rs.3,88,70,177/- as raised by the Respondents vide its Demand Notice dated 3.7.2021 is liable to be set aside ?
Whether Respondent No.2's e-mail dated 13.5.2022 is liable to be set aside or not ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 27th September, 2022.