Allahabad High Court
M/S Gayatri Indane Gramin Vitrak And ... vs Union Of India And Another on 7 January, 2020
Bench: Ramesh Sinha, Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 133 of 2020 Petitioner :- M/S Gayatri Indane Gramin Vitrak And Another Respondent :- Union Of India And Another Counsel for Petitioner :- Awadh Behari Singh Counsel for Respondent :- A.S.G.I.,Pramod Kumar Rai Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Kumar,J.
Sri Ashutosh Kumar Mishra, learned Advocate, has filed his memo of appearance on behalf of respondent no.1 today in Court, the same is taken on record.
Heard Sri Awadh Behari Singh, learned counsel for the petitioners, Sri Ashutosh Kumar Mishra, learned counsel appearing respondent no.1, Sri Pramod Kumar Rai, learned counsel appearing for respondent no.2 and perused the record.
The contention advanced on behalf of learned counsel for the petitioner is that the order impugned has been passed fastening the petitioner with the liability on basis of the enquiry report which was never supplied to the petitioner. Further argument is that the order impugned refers to the enquiry report dated 20.10.2018 and 14.11.2018. Yet another argument has been advanced that the detailed reply submitted by the petitioner to the show cause notice that was quite belatedly issued, the respondents have not considered and discussed the same.
Matter requires consideration.
Connect with Writ-C No.29631 of 2019 (M/S Deoki Gas Service Vs. Union of India and Another) Sri Rai, learned counsel appearing for respondent no.2 and Sri Ashutosh Kumar Mishra, learned counsel for the respondent no.1 are granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any, shall be filed within two weeks thereafter.
List thereafter along with the connected matter.
In the meanwhile, as an interim measure, it is hereby provided that no coercive measure shall be taken against the petitioner pursuant to the order dated 6.12.2019 provided he deposits 50 per cent of the demand raised under the order impugned within a period of three weeks from today. In the event, if any amount has already been deposited against the demand raised, the same be adjusted against the 50 percent amount ordered to be deposited under this order.
(Ajit Kumar, J.) (Ramesh Sinha, J.) Order Date :- 7.1.2020/NS