Debangsu Basak, J. - (1.) An order-in-original dated June 29, 2018 is under challenge in the present writ petition.
(2.) Although the impugned order is appealable, Learned Advocate appearing for the petitioner submits that, the impugned order stands vitiated by breach of principles of natural justice. He draws the attention of the Court to the fact that, replies were submitted by the petitioner to the show cause notice. Such replies were received by the authorities. The impugned order records a finding that, the petitioner did not submit any reply. It is on such basis, the impugned order was passed.
(3.) Learned Advocate appearing for the respondents submits that, three opportunities of hearing were granted to the petitioner and that, at none of those occasions, did the petitioner appear.;