- (1.) Cm No. 4983/2011(Exemption)
(2.) Allowed, subject to all just exceptions. The application stands disposed of. Heard Mr.Sudhir Nandrajog, learned senior counsel along with Mr.Amit Gupta, learned counsel for the petitioner.
(3.) The singular grievance that has been agitated in this writ petition is that the competent authority by order dated 23.3.2011 has rejected the prayer for cross-examination of the witnesses. Be it noted, this is the second round of litigation. This Court, on earlier occasion in WP(C)No.4602/2010 on 20.1.2011, had passed the following order: "It is worth noting, many an aspect was contended before this Court with regard to the assumption of jurisdiction by the adjudicating authority as well as the activity in which the writ petitioner is involved. This Court had issued notice on 4th June, 2010 and required the department to file the counter affidavit. On 8th September, 2010, Mr.Mukesh Anand, learned counsel for the respondent No.2, prayed for three weeks time to file the counter affidavit. It was stipulated therein that no further adjournment shall be granted. When the matter was listed on 25th October, 2010, the petitioner prayed for two weeks time to file the rejoinder affidavit. It is worth noting the counter affidavit was filed on 23rd October, 2010 and the matter was adjourned for today.";