DINESH MEHTA,J. - (1.) By way of present writ petition, petitioner has challenged notice-cum-order dated 04.02.2021, vide which, petitioner's registration certificate has been suspended.
(2.) Informing the requisite facts of the case, Mr. Sharad Kothari, learned counsel for the petitioner, stated that a search was conducted on petitioner's premises on 03.02.2021, in furtherance whereof, respondent No.4 issued a notice dated 04.02.2021, proposing to cancel petitioner's registration certificate.
(3.) Simultaneous with the notice proposing to cancel the registration, the respondent No.4, with the same stroke of pen, kept his registration certificate under suspension with immediate effect.;