JIJI INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Shri R. S. Chhabra, learned counsel for the petitioner has drawn our attention to Paras-5.6 and 5.7 of the writ petition and submits that total 208 files have been seized whereas, on 27.05.2016, 161 files were returned to them prior to the filing of the writ petition and out of remaining 47 files, only 24 files have been supplied on 10.06.2016 and rest seven files on 01.07.2016. He further submits that at present, he has received total 192 files and 16 files are still with them and due to the aforesaid, he is not in a position to file his reply to the show cause notice or appear before the appropriate authority.

(3.) In reply, Shri P. Prasad, learned counsel for the respondent No.2 has submitted that during the course of search of the factory premises of M/s Jiji Industries Ltd. Ghatabillod and office premises at Rambali Nagar, Indore, total 203 documents and files including one USB Hard-Disk and one computer Hard-Disk were seized as it is apparent from two Panchnamas dated 17.11.2011. Out of these 203 files/documents, 9 files/documents have been relied upon at Serial Nos.8, 34, 65, 69, 136, 138, 139 and 140 in the appendix of the show cause notice dated 10.04.2014. The petitioner has already taken back 161 files on 27.05.2016. On 10.06.2016, the petitioner has again taken back 24 files/documents. Apart from above, the photocopy of set of the following seized documents were already given to the petitioner way back on 23.01.2012 and 30.11.2011 :- <FRM>JUDGEMENT_152_LAWS(MPH)7_2016_1.html</FRM> <FRM>JUDGEMENT_152_LAWS(MPH)7_2016_2.html</FRM>