ASHOKA BUILDCON LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by the Petitioners challenging the impugned show cause notice dtd. 24/1/2023 issued by Respondent No.2- Ministry of Road Transport and Highways of India (hereinafter 'MoRTH').

(3.) The present petition has been filed by Petitioner No.1- Ashoka Buildcon Limited and its Chief Operating Officer, Mr. Anil Gandhi- Petitioner No.2 challenging the show cause notice dtd. 24/1/2023 issued by Respondent No.2- MoRTH. The case of the Petitioners is that the notice which has been issued is completely lacking in jurisdiction and the proceedings pursuant to the show cause notice deserve to be set aside/quashed.