Debangsu Basak, J. - (1.) An order in original dated May 31, 1018 is under challenge in the present writ petition.
(2.) Learned Advocate for the petitioner submits that, impugned order stands vitiated by breach of the principles of natural justice. He relies upon judgement and order dated August 28, 2018 passed in WP No.409 of 2018 ( M/s. Modern Agency & Anr. Vs. The Chief Commissioner of Customs & Ors. ) and submits that, impugned show cause notice and the impugned order were subject matter of such writ petition by different noticee. Such writ petition was disposed of by quashing the order in original so far as such noticee is concerned. He draws attention of the Court to the written submission filed on behalf of the petitioner and submits that, a request was made for cross-examination of the witness of the prosecution. He refers to order in original at paragraph 25 thereof, and submits that, although the written notes of defence was taken on record, the petitioner was not afforded an opportunity to cross-examine the prosecution witness nor was the request for cross-examination dealt with by the impugned order.
(3.) Learned Advocate appearing for the respondents submits, the petitioner did not indicate the reason as to why the cross-examination was required. Moreover, the petitioner was acting jointly with some other persons.;