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Judgment
6 paragraphs · 175 wordsHeard learned counsel for the parties.
Some issues relating to the audit held in October 2021 have been raised by the respondent through an additional affidavit filed on 17.11.2021. A reply to the said affidavit has also been filed on behalf of petitioner on 16.12.2021.
Learned counsel for respondent submits that in respect of contents of an e-mail from the petitioner dated 14.12.2021 which is annexed as Annx. 'C' to the reply affidavit filed on 16.12.2021, the respondent have yet to take a stand. He prays for some time so that if required, the issues raised through the affidavit of 17.11.2021 may be considered on the next date. The e-mail of 14.12.2021 discloses that without prejudice to its rights before the Tribunal, petitioner has agreed to make the system completely fit by March 2022 and has also agreed to a dialogue for settlement.
In the facts of the case, the prayer for adjournment is allowed.
Let the matter be listed under the same head on 24.1.2022.
Further developments shall be considered on the next date.