REGENT COMPUTRONICS PVT. LTD.

Madan Mohan Dwivedi Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

HICK VS. RAYMOND AND REID [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
RAM GOPAL CHATURVEDI VS. STATE OF MADHYA PRADESH [REFERRED TO]
B N AGARWALLA VS. STATE OF ORISSA [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. ASHOK KUMAR ARORA [REFERRED TO]
CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK VS. P C KAKKAR [REFERRED TO]
JOSEPH SEVERANCE VS. BENNY MATHEW [REFERRED TO]
RAM NIWAS BANSAL VS. STATE BANK OF PATIALA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Petitioner has raised three issues in this writ petition namely, petitioner was given a show cause notice dtd. 22/4/2009, Annexure P-1, which was admittedly received by him on 6/6/2009 but he filed reply on 15/1/2010.

(2.) It is submitted that though reply was submitted on 15/1/2010 it was not considered and impugned order dtd. 3/3/2010 was passed.

(3.) Issue which is raised is that whether authorities are required to consider a reply even filed belatedly after more than seven months of receiving the show cause notice or not ?

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MADAN MOHAN DWIVEDI Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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