M/S MANJEET COTTON PVT LTD THROUGH DIRECTOR BHUPENDRASINGH RAJPAL Vs. THE STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) On 29.10.2018, I had passed the following order :-

(2.) After hearing Shri Girase, learned Government Pleader on behalf of the statutory authorities and Shri Hon, learned Senior Advocate on behalf of Respondent No.7/ APMC, Shri Thombre, learned Advocate appearing for the Petitioners submits that if the impugned orders are recalled and a fresh opportunity of hearing is granted, the Petitioners would appear before the said Authority and would produce all material that is required to be considered for a fresh adjudication.

(3.) The learned Government Pleader submits that if the Petitioners deposit 50% of the amounts assessed in the impugned order, which would be approximately Rs.2 crore out of the amounts assessed of about Rs.4 crore, the statutory authorities are willing to give a fresh hearing to the Petitioners by recalling the impugned order so as to clear all doubts about the competency, jurisdiction and locus of the authority, which has delivered the order on 19.09.2018 with outward date 20.10.2018.