AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner informs that learned Financial Expert Mr. Venkat Narayan Vedantam has intimated that he will be filing a
preliminary report during course of the day and final report in two weeks' time. Let that be done.
Mr. Vadantam is requested to communicate copies of that report to learned counsel for the petitioner as well as to Mr. R Krishnamorthi, learned
counsel for the respondent. Both the parties are granted liberty to file their response to the reports within 10 days from receipt of the same.
The matter shall be considered in the light of such report and also in the light of report of learned Advocate Commissioner already received and the
BECIL's report, on the next date.
Post the matter under the same head on 23.2.2021.
It will also be open for the parties to file their response to the BECIL's report and to the report of the Advocate Commissioner which have already
been shared, before the next date. Â