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Judgment
4 paragraphs · 206 wordsHeard learned counsel for the petitioner and Mr. Kunal Tandon, learned counsel for the respondent who has appeared on advance notice.
The impugned disconnection notice dated 29.10.2021 (Annexure P-16) has been issued by the respondent on the sole ground that petitioner is not co-operating and not permitting the respondent to hold an audit under Regulation 15(2) although request for such audit was made long back on 27.8.2021. Learned counsel for the petitioner submits that after the filing of present petition, the auditor of the respondent has communicated that audit under Regulation 15(2) is scheduled to be held from 25.11.2021. This date, according to petitioner, is suitable because an ongoing audit of petitioner's system will be over by then.
Having heard learned counsel for both the parties, it appears that the demand of the respondent for an audit now stands addressed because the petitioner has no objection to audit to be held w.e.f. 25.11.2021. Petitioner should extend full co-operation in the said audit. The purpose of the impugned disconnection notice is now over and the matter has apparently become infructuous. Hence, the petition is permitted to be withdrawn in view of subsequent developments and stand of the parties noted above.
The petition is disposed of as above.