Dinesh Mehta,J. - (1.) Having narrated the ancillary facts requiring the petitioner to file the present writ petition, Mr. Balia, learned counsel for the petitioner contended that in furtherance of the communication dated 17.09.2018, whereby certain deficiencies were pointed out, the petitioner had done the needful and cured/removed all the deficiencies.
(2.) The petitioner was firstly called upon to appear before the Committee constituted by respondent No. 2 on 08.03.2019; however the meeting of the Scrutiny Committee scheduled on 08.03.2019 was postponed.
(3.) The petitioner was waiting for intimation/notice of the meeting and it came to receive an email dated 25.04.2019 dispatched at 5.55 pm from the office of respondent No. 2, whereby petitioner was required to appear at 9.30 am on 27.04.2019 for the purpose of verification/scrutinisation of petitioner's documents.;