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Judgment
3 paragraphs · 107 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. Audit of petitioner's system for the purpose of considering the prayer for a new agreement has been held on 2.12.2021. In the light of the audit report, the respondent should grant the request of the petitioner for a new agreement, if possible, before the next date, otherwise orders on the interim prayer shall be considered on the next date.
If respondent wants to rely upon the audit report for not accepting the prayer of the petitioner, then the same should be shared within ten days.
Post the matter under the same head on 21.12. 2021.