Rajasthan High Court - Jaipur
Anil Kumar Agarwal Son Of Shri Duli Chand ... vs National Faceless Assessment Centre on 4 October, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11304/2021
Anil Kumar Agarwal Son Of Shri Duli Chand Agarwal
----Petitioner
Versus
National Faceless Assessment Centre
----Respondent
For Petitioner(s) : Mr. Siddharth Ranka Mr. Saurav Harsh For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 04/10/2021 Counsel for the petitioner submitted that prior to passing of the order dated 07.09.2021, the respondent has not issued the show-cause-notice as provided under Section 144 B (1) (XV) (b) and XXV (b).
In that view of the matter, issue notice to the respondents, returnable by four weeks.
In the meanwhile, further proceedings in pursuance to the assessment order dated 07.09.2021 (Annexure-8) shall remain stayed.
(INDERJEET SINGH),J Upendra Pratap Singh /113 (Downloaded on 06/10/2021 at 09:25:46 PM) Powered by TCPDF (www.tcpdf.org)