SHREE YOGI STEEL LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.V. Parikh, learned advocate for the petitioners and Mr. Jitendra Malkan appearing on behalf of the respondents. RULE. Mr. Malkan waives service of rule and the petition is taken up for final hearing and disposal today.

(2.) On 19th September, 2005 this Court passed the following order :

(3.) Mr. Malkan concedes, under instructions, that the statement made at the Bar and as recorded by this Court as well as the averment made by the petitioner on oath in Paragraph No. 13 of the petition remain uncontroverted and he has further instructions to state that the impugned Order-in-Original may be quashed and set aside and the matter may be remanded to the adjudicating authority for decision afresh.