NEOLACTA LIFESCIENCES PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner - company is knocking at the doors of Writ Court for assailing the Show Cause Notice dtd. 5/7/2022 issued by the second respondent at Annexure-A.

(2.) The impugned Show Cause Notice mentioned above reads as under:

(3.) Learned AGA appearing for the respondents vehemently opposes the writ petition contending that ordinarily, in matters of show cause notices issued under statutes, the Writ Courts would not grant indulgence readily inasmuch as, it is open to the noticee to show cause against the proposed action. Even otherwise, the petition is not maintainable, argues he. So contending, he seeks dismissal of the writ petition.