- (1.) Heard Sri N.C. Gupta, learned counsel for the petitioner and Sri Madhur Prakash, learned counsel for the respondent nos.2 to 4. No one is present on behalf of the Union of India.
(2.) We have permitted Sri Gupta to add the name of the partner representing the petitioner's firm during the course of the day and necessary corrections have been carried out indicating that this petition is filed through Sri Farukh Khan as one of the partners.
(3.) The petitioner is aggrieved by the communication and the order dated 25th February, 2014 sent to the petitioner rejecting the explanation offered by the petitioner in response to the show cause notice dated 11.09.2013. Sri Gupta submits that in respect of the same subject matter, an FIR was lodged, copy whereof has been filed along with the writ petition to urge that on investigation, the Central Bureau of Investigation did not find any material which is now sought to be alleged in the show cause notice, and has been made the basis for rejecting the explanation afforded by the petitioner. Sri Gupta submits that once the said inquiry and findings on the same set of facts exist, there is no occasion for the respondent to send a show cause notice and reject the same by a non-speaking and non-reasoned order. Sri Gupta submits that no reason has been given for the explanation given by the petitioner, therefore, the impugned order dated 25th Feb, 2014 is in violation of principles of natural justice.;