RAJPUTANA STAINLESS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court challenging the ex-parte Order-in-Original dtd. 12/10/2020 passed by the Commissioner Central GST and Central Excise, Gandhinagar Commissionerate, Ahmedabad allegedly in gross violation of principles of natural justice without hearing the petitioner or its authorized representative.

(2.) The brief facts leading to the present petition are as follows:

(3.) In the above premise, the petitioner sought the following prayers: