PRANATHARTHIHARAN SREEDHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition where the challenge is made to the legality and validity of ex-parte order in original no. VAD- EXCUS-002-COM-018-18-19 dtd. 28/2/2019 passed by respondent no.3 - Principal Commissioner of Central Excise and GST, Vadodara-II imposing personal penalty on the petitioner without service of show cause notice and without service of notices of personal hearing.

(2.) Briefly the facts shorn of details are as follows: -

(3.) On issuance of notice, the respondents have appeared and filed the affidavit-in-reply. The same has been filed by Dr. Satish Dhavale, Commissioner, Central GST & Central Excise, Vadodara-II denying all the averments in toto.