MAHAVIR TRANSMISSION UDYOG PVT LTD Vs. PUNJAB STATE

JUDGEMENT

(1.) C.M. Nos. 4730-31 of 2013

(2.) As per the records, show cause notice dated 29.07.2011 was issued by the respondents to the petitioner giving him opportunity to explain the alleged irregularities committed by the petitioner in some other contract. However, submission of the petitioner is that this show cause notice was never received by the petitioner and, therefore, the petitioner could not give any reply thereto.

(3.) While issuing notice of motion, we had also directed the respondents to produce the original record in which orders dated 25.09.2012 had been passed. That record is produced and we have perused the same. The arguments are also heard with reference to that record.