DEEPAK CHANDRAKANT MULCHANDANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. The issue involved in this matter is in narrow compass, therefore, at the joint request of both the sides Rule is fixed forthwith.

(2.) Learned counsel for the petitioner submitted that non- granting of opportunity for cross-examination of the witnesses, whose statements are relied upon by the authority, is against the principles of natural justice and vitiates the order impugned. He also submitted that in view of umpteen number of judgments to the effect that non-granting of opportunity for cross-examination vitiates the order, present petition may be disposed of by remanding the matter to the authority for cross- examination.

(3.) Shri Ankit Shah, learned counsel appearing for the respondents could not dispute the fact that the said question of cross-examination vitiating the order is in fact covered by the number of judgments, which have been cited on behalf of the petitioner.