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Judgment
3 paragraphs · 120 wordsOn behalf of petitioner prayer for adjournment has been made so that petitioner may file its response, if any, to the materials brought on record by the respondent through the affidavit filed on 25.2.2022 alongwith the audit report for verification of the video recordings as finds mention in the order of this Tribunal dated 17.2.2022. The prayer is allowed. Reply affidavit in response to the audit report may be filed within 10 days. If required, respondent may file a rejoinder in respect of the audit report within one week thereafter.
Post the matter under the same head on 23.3.2022 for considering whether petitioner deserves any interim relief at this stage and for considering the petition on merits, if possible.
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