HARISH TANDON,J. - (1.) Pursuant to the order dated 4th September, 2018 the State has produced the records maintained by the Director of Consumer Goods, so far as it relates to the initiation of a proceeding against the petitioner upon issuance of a show cause notice dated 21st August, 2018.
(2.) The petitioner challenged the show cause notice on various grounds including that the allegations contained therein are unfounded and have no nexus with the reality. So far as the point of ambiguity in the allegations or charges made in the show cause notice are concerned, this Court feels that it cannot be decided simply on the basis of averments made in the writ petition but an opportunity should be given to the respondents to disclose their facts.
(3.) At this juncture Mr. Kapur, learned Senior Advocate appearing for the petitioner, prays for an interim order so far as it relates to an order of suspension passed by the Director of Consumer Goods to take effect immediately.;