ANKIT J. AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking to question the action of the respondent authority on the ground of non-availment of opportunity of hearing. The question also raised is of a cryptic notice and having suspended the registration on the basis of such show cause notice.

(2.) The prayers sought for are as follows :

(3.) This Court issued the notice on 27/7/2022 where the notice for final disposal was issued by following order :