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Judgment
4 paragraphs · 91 wordsHeard learned counsel for both the parties in the light of various orders passed in B P No. 284 of 2019 subsequent to the order of 13.11.2019. Mr.
Rohan Arora, the expert deputed by the concerned auditor has also joined the proceedings through video conferencing.
Since the hearing could not be concluded, let the matter be listed under the same head on 17.3.2021 at the bottom of the list. Mr. Rohan Arora
has graciously accepted to participate through video conferencing on the next date also on the request of the Tribunal.