SREE METALIKS LIMITED Vs. ADDITIONAL DIRECTOR GENERAL

JUDGEMENT

(1.) The short issue which arises for consideration in the writ petition concerns the sustainability of the show-cause notice [in short "impugned show-cause notice"] dtd. 18/7/2019, issued by respondent no.2 i.e., Additional Director General (ADG), Directorate of Revenue Intelligence (DRI), Zonal Unit, Hyderabad.

(2.) The petitioner i.e., Sree Metaliks Limited ["SML"] asserts, that the impugned show-cause notice is liable to be quashed and/or set aside, for the reason, that it has been issued after the Resolution Plan framed under the aegis of the National Company Law Tribunal, Kolkata Bench [in short "NCLT"] on 7/11/2017, received the imprimatur of the National Company Law Appellate Tribunal [in short "NCLAT"].

(3.) In support of this plea, SML adverts to two significant documents.