ESAB INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India, the petitioner prays that the records pertaining to a show cause notice dated 16th May, 2002, the adjudication orders dated 19th Oct., 2004 and 29th March, 2014, passed by the fourth respondents (Exhibits 'P-l', 'P-2' and 'P-5') be called for and on a scrutiny thereof, they be declared as void ab initio.

(2.) The argument is that these orders have been passed by an officer coram non judice, in gross violation of the principles of natural justice. These orders have been passed without complying with the statutory requirements.

(3.) Prayer clause (b) is seeking a writ of mandamus or any other appropriate writ, order or direction, directing Respondent No. 4 to produce before this court a copy of the purported information from the Reserve Bank of India (RBI) to the effect that the petitioner has failed to utilise the foreign exchange for the purpose for which it was obtained and to give particulars and details of investigation and inquiry conducted by the said respondent, upon the information from the RBI.