Bombay High Court
Nirakar Ramchandra Pradhan vs Union Of India Thr The Secretary Dept. Of ... on 27 February, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
Trupti 1 20-wp-2534-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
TRUPTI
SADANAND
BAMNE WRIT PETITION NO. 2534 OF 2023
Digitally signed
by TRUPTI
Nirakar Ramchandra Pradhan ... Petitioner
SADANAND
BAMNE
Date: 2023.03.01
14:43:56 +0530
vs.
Union of India & Others ... Respondents
......
Mr.Roshil Nichani i/b. Mr.Nikhil K. Rungta for the Petitioner.
Ms. Sangeeta Yadav for the Respondents.
......
CORAM : NITIN JAMDAR &
ABHAY AHUJA, JJ.
DATE : 27 FEBRUARY 2023 P.C. :-
The learned Counsel for the Respondents states that a copy of the petition is not served. The learned Counsel for the Petitioner states additional copy will be given.
2. The contention of the Petitioner is that a show cause notice gives no particulars whatsoever and only states that the registration is obtained by fraud, willful statement and suppressed all facts. There is no elaboration and therefore, the show cause notice is bereft of any reason and the same should not have been acted upon.
Trupti 2 20-wp-2534-2023.doc
3. The learned Counsel for the Respondents seeks time. While we grant time, we make it clear that first we will hear the parties on this contention of the Petitioner and only if the Court so directs, a reply on merit be filed by the Respondents.
4. Stand over to 13 March 2023.
ABHAY AHUJA, J. NITIN JAMDAR, J.