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Judgment
5 paragraphs · 169 wordsHeard learned counsel for the petitioner. A prayer has been made on behalf of Mr. G.S. Oberoi, learned counsel for the respondent for an adjournment on the ground of his personal difficulties.
By the last order passed on 11.10.2021, four weeks' time was granted to the respondent to file reply. Much longer time has lapsed but no reply is filed till date.
Last opportunity is granted to file reply within three weeks. Rejoinder, if required, may be filed within two weeks thereafter.
Petitioner, as prayed, may share the interim audit report with the respondent so that response of the respondent may also be available by the next date. It appears that the audit under Clause 15(2) of the Regulations is yet not complete. Since further dates are required for completing the audit, petitioner will be well advised to approach the respondent for this matter who shall extend full cooperation and ensure that the audit be completed at an early date.
Post the matter under the same head on 24.1.2022.