LAWS(GJH)-2012-9-4

KALPENA INDS LTD Vs. UNION OF INDIA

Decided On September 04, 2012
KALPENA INDS LTD Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WE have heard Mr. Kamal B. Trivedi, learned Senior counsel assisted by Mr. Hasit Dilip Dave, learned counsel appearing for the petitioner, Mr. Hriday Buch, learned Central Government Standing counsel appearing for respondent No.5 and Mr. Y.N. Ravani, learned Central Government Standing Counsel appearing for the respondent Nos.2 to 5.

(2.) THE grievance of the petitioner is that without issuing any show-cause notice or passing any order against the petitioner, the respondent authorities are harassing the petitioner. On the other hand, Mr. Y.N. Ravani states that respondents are carrying on investigation and after the investigation is over, appropriate steps will be taken in accordance with law and till the investigation is complete, no coercive action would be taken against the petitioner.