AMIT NAGPAL Vs. BSES YAMUNA POWER LIMITED

JUDGEMENT

(1.) Petitioner impugns assessment order dtd. 24/11/2021 and the consequential bill dtd. 24/11/2021.

(2.) Learned counsel for the petitioner submits that no show cause notice was given to the petitioner and the advisory notice itself was bereft of any reasoning or material.

(3.) He submits that advisory notice was given on 13/9/2021 requiring the petitioner to respond by 17/9/2021. He submits that the impugned order dtd. 24/11/2021 relies on a lab report dtd. 1/10/2021 which came into existence after the reply was filed and in view of the above there is a clear violation of the principles of natural justice.