RAJKAMAL INDUSTRIAL PRIVATE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) An affidavit-in-reply filed by respondent no.2 is taken on record.

(2.) Mr.Devang Vyas, learned ASG for opponent no.1/respondent no.1 would contend that in compliance with Paragraph No.6 of the order dated 17.09.2018 passed in Special Civil Application No.10882 of 2018, summons were issued and even reasonable time was also given to the applicants/original petitioners to explain their version and on inquiry, it was found that the applicants/original petitioners refused to answer or to appear pursuant to the summons so issued.

(3.) Our attention is drawn that the authority has not committed any breach of the order. On the contrary, the applicants are not cooperating with the authority with regard to subject.