Rajiv Shakdher, J. - (1.)Cm No.8812/2018
Allowed, subject to just exceptions. W.P.(C) 2123/2018 & CM No.8811/2018

(2.)Issue notice. Mr. Pratyush Miglani, who appears on advance notice accepts notice on behalf of the respondent.
(3.)Learned counsel for the respondent says that he has obtained instructions from the concerned officer i.e., Mr. Rajnish Kumar Jha, Deputy L & DO. Learned counsel says that he is instructed to convey to the court that the concerned officer will grant a hearing to the petitioner with regard to the representation made qua imposition of misuse charges and other charges which are sought to be recovered vide the impugned demand notice dated 05.0201