REGENT COMPUTRONICS PVT. LTD.

Shree Ram Construction Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ANYA V. UNIVERSITY OF OXFORD [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
INTEL DESIGN SYSTEMS INDIA P LTD VS. COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
SANT LAL GUPTA VS. MODERN CO OPERATIVE GROUP HOUSING SOCIETY LTD [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court questioning and challenging the action of the respondent authority in violating the principle of natural justice by issuing cryptic show cause notice as well as the cryptic order with the following prayers:

(2.) This Court on 30/11/2022 had issued the notice for final disposal.

(3.) Today, we have heard the learned advocate, Mr.Parv Mehta appearing for the petitioner and learned AGP, Ms.Pooja Ashar.

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SHREE RAM CONSTRUCTION Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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