ILA BIOMARINE PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Ms. Singhal for the petitioner and Mr. Adik, learned counsel for the Respondent.

(2.) The Rule is made returnable immediately at the request of and with the consent of learned counsel for the parties.

(3.) The petitioner challenges the impugned Order in Original (O-I-O) dtd. 23/1/2025, inter alia, on the grounds that it was issued in breach of one of the principles of natural justice, which requires that an order must be issued by the person who has provided the hearing.