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Judgment
7 paragraphs · 205 wordsR. D. Dhanuka, J
Rule. The learned Advocate General for the Respondents waives service.
By consent of the parties, the matter is heard finally.
Perusal of the Memorandum dated 5th March, 2019 issued by the Superintendent of Excise clearly indicates that the licence granted to the Petitioner has been suspended without issuing any show cause notice and without hearing the Petitioner.
The learned Advocate General on instructions states that the impugned Memorandum dated 5th March, 2019 stands withdrawn in toto though the said Memorandum is impugned only by the two of the parties mentioned therein. The Respondents would issue a show cause notice upon the Petitioner and would render an opportunity of being heard to the Petitioner before passing any fresh order. The Petitioner shall be granted sufficient time to file reply and for hearing before passing any order. The statement is accepted.
If any adverse order is passed against the Petitioner by the Authority, the same shall not be implemented by the Authority for a period of two weeks from the date of communication of such order. Rule is made absolute in the aforesaid terms.
Parties to act on the basis of the authenticated copy of this order.