DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard learned counsel for the petitioner, Sri Dipak Seth, learned counsel for respondent nos. 1, 2 and 3 and Sri Shiv P. Shukla, learned counsel for respondent no. 4.
(2.) The petitioner, by means of this petition, has sought a direction to be issued to respondent no. 3 i.e. Deputy Commissioner, (ADJ) CGST and Central Excise, Lucknow to supply certified copy of the show cause notice dated 17-10-2012 as also the order-in-original dated 6-1-2017 said to have been passed by the Adjudicating Authority.
(3.) Having heard the learned counsel for the petitioner and having perused the pleadings available before us, we feel that it is not a case where the petitioner ought to have been compelled to institute these proceedings under Article 226 of the Constitution of India before this Court for such an innocuous prayer. In fact, the prayer for issuance of certified copy of the show cause notice and the original order has even been rejected by the respondent no. 3 by passing the order dated 27-9-2017.;