PAREKH INDUSTRIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Shah, learned counsel for the Petitioner, Mr. Jitendra Mishra, learned counsel for Respondent Nos.1, 4 and 5 and Mr. J. B. Mishra, learned counsel for Respondent Nos.3, 6 and 7.

(2.) The Petitioner has approached this Court praying for the following reliefs:-

(3.) This petition was fled on 14/12/2021, after which the Petitioner came to be issued two show cause notices, one show cause notice dtd. 1/7/2022 (Exhibit-H, page 185A- 1 to 185A-150) and the second show cause notice dated 5 th July 2022 (Exhibit-I, page 185A-151 to 185A-266). The show cause notices are pending adjudication.