BIBHUTI BHUSHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in this petition is to the Order-in-Original dtd. 31/10/2023 conforming the demand of Rs.4,89,582.00 along with interest, penalty, etc.

(3.) Learned counsel for the petitioner, on the earlier date, had submitted that this Order-in-Original was never served upon the petitioner. Therefore, we had deferred the hearing in this matter to enable the learned counsel for the respondents to obtain instructions.