- (1.) Heard the parties for final disposal.
(2.) Mr. Agrawal, learned counsel appearing for the petitioner, submitted that the whole proceeding against the petitioner is illegal, arbitrary and malifidee. He further submitted that moreover, orders have been passed without giving opportunity of hearing to the petitioner.
(3.) Mr. Rajan Raj, learned counsel appearing for the respondent nos. 1 & 2, denied and disputed such submissions and justified the actions of the respondents concerned.;