T. T. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present petition under Articles 14, 19 (1) (g), 265 and 300 A of the Constitution of India, following prayers have been made:-

(2.) At the outset, Mr.Utkarsh Sharma and Mr.Nikunt Raval, learned advocates appearing for respondent nos.2 and 3 state that if a representation is made by the petitioner with regard to the claim of interest, as prayed for in the petition, the same shall be dealt with in accordance with law, after giving an opportunity of hearing to the petitioner. They further submit that some time may be granted to the respondent-authority since around 800 transactions are to be verified.

(3.) Mr.Vimal Patel appearing with Mr.Dhaval Shah, learned advocate for the petitioner submits that the petitioner shall make appropriate representation at the earliest preferably within a period of four weeks.