ROXY ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice.

(2.) The learned counsel appearing for the respondents accepts notice.

(3.) The petitioner has filed the present petition challenging the show cause notice dtd. 25/1/2023 as well as the order dtd. 14/2/2023 (hereafter 'the impugned order') passed by the concerned authority, pursuant to the said show cause notice.