ISHWAR RAMCHAND GIDWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit. Heard forthwith.

(2.) The appellant was noticee no. 2 in respect of the memorandum dated 29th September 1994 which was in fact a show cause notice to the appellant herein. The hearing as per the order dated 26th August 2003 was concluded on 11th July 2003. The order was passed on 21st August 2003.

(3.) At the hearing of this appeal on behalf of the appellant, it is submitted that though the appellant had made a request for the documents which were listed in annexure to the memorandum, these documents were made available only on 15th July 2003. A reply immediately was filed on 16th July 2003. No further hearing took place after the appellant filed the reply and impugned order came to be passed.