BHATI ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shubham Jhajharia, learned advocate appearing for the petitioner and Mr. C.B. Gupta, learned advocate appearing for the respondent Union of India.

(2.) Challenge in this petition is to the show-cause notice for cancellation of registration. As per the show-cause notice, it is the case of the department that the registration has been obtained by means of fraud, wilfull misstatement or suppression of facts.

(3.) Mr. Jhajharia, learned advocate for the petitioner would submit that the show-cause notice violates the principles of natural justice inasmuch as the show-cause notice is vague and cryptic and does not state the exact case against the petitioner firm so as to enable the petitioner to file a reply. He would rely on a decision of this court in the case of Sarvoday Impex vs. Union of India rendered on 7/6/2023 in Special Civil Application No. 903 of 2023 and submit that the facts of the present case are akin to the facts of the case in Sarvoday Impex (supra) and therefore this petition may also be disposed of on the same lines.