RAJESH TIRLOKCHAND KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the show cause notice dtd. 24/3/2023, issued by Respondent No.3.

(2.) Heard Mr. Dharmesh Devnani, learned advocate assisted by Mr. Mayur Dhotare for Nanavati Associates for the petitioner. He submitted that the issuance of show cause notice is bad in law mainly on following two grounds:

(3.) In support of his submission, he relied upon following decisions: