GAGAN BAJAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) By invoking the jurisdiction of this Court under Article 226 of the Constitution, what is prayed in this Special Civil Application is to set aside the show-cause notice dtd. 8/9/2021 read with corrigendum dtd. 28/2/2022 and 6/10/2022.

(2.) Also called in question is the purported decision to transfer the show-cause notice and the corrigendum to the call book. The petitioner has prayed to prohibit the respondents from proceeding with in furtherance of and in continuation of the show-cause notice and the corrigendum and not to undertaken the process of adjudication.

(3.) In the course of hearing of the present petition, learned senior advocate Mr. Mihir Joshi with learned advocate Mr. Dhaval Shah for the petitioner sought permission to withdraw the petition.