LAWS(SC)-2000-11-2

APPROPRIATE AUTHORITY Vs. VIJAY KUMAR SHARMA

Decided On November 16, 2000
APPROPRIATE AUTHORITY Appellant
V/S
Vljay Kumar Sharma Respondents

JUDGEMENT

(1.) There has been so gross a breach of principles of natural justice in this case that the High Court was right in setting aside the order on that count and not giving consideration to remitting the matter.

(2.) The civil appeal is dismissed with costs.

(3.) The amount kept by the Revenue in a fixed deposit in a National bank may now be withdrawn by them.