AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 212 wordsHeard learned counsel for the petitioner, counsel for the respondent and Mr. Kunal Vats, advocate for the applicant Lakshmi Remote India Pvt. Ltd. which has filed M.A. No. 351 of 2021 with a prayer to modify the order of 17.9.2021 so as to grant time to the applicant till 22.10.2021 for commencing the audit of the petitioner's system.
The applicant Lakshmi Remote India Pvt. Ltd. is not a party. It has claimed to be a CAS vendor of the petitioner and has expressed certain difficulties in being present and extend cooperation if petitioner's system is subjected to audit from today, i.e. 1.10.2021 as per order passed by this Tribunal on 17.9.2021. The order of 17.9.2021 was passed after hearing the parties and in larger interest of justice considering the past facts. The difficulty expressed by a non party / applicant should not be the basis for changing the date of audit otherwise it will set up a bad precedent and holding of audit in time shall become more difficult. It is for the petitioner to keep its team of vendors and other technical member ready and available.
The prayer made in the application is declined. The M.A. is disposed of accordingly.
Let the matter come up on the date already fixed, 26.10.2021.