VENDORS COOPERATIVE SOCIETY LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 25.03.2021, communicated by letter dated 26.03.2021, whereby the licence of the petitioner has been cancelled with immediate effect.

(3.) Learned Senior Counsel for the petitioner submits that the ground of cancellation is that petitioner has used old and fictitious money receipts. He submits that no show cause notice was given to the petitioner to explain his position and accordingly the order suffers from the defect of noncompliance with the principle of audi alteram partem and petitioner has been condemned unheard.