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Judgment
Pankaj Purohit, J
Heard learned counsel for the parties.
By means of the present writ petition, petitioner has sought the indulgence of this Court for quashing the order dated 14.07.2022, passed by respondent no.2 i.e. Director General of Shipping, whereby petitioner was asked to show cause to the respondent no.2 and till then INDoS issued to the petitioner be not blocked.
It is feeling aggrieved by the aforesaid show cause notice, the petitioner is before this Court.
It is submitted by learned counsel for the petitioner that pursuant to the show cause notice, reply was submitted by the petitioner to the respondent no.2 on 16.07.2022. But, the said reply has not been considered so far and the matter is pending disposal before respondent no.2. He further submits that the Co-ordinate Bench of this Court vide order dated 25.08.2023 expected the Union of India to conduct the inquiry as expeditiously as possible, but despite that order, inquiry is still pending.
Learned counsel for the petitioner made an innocuous prayer that if a direction is issued to the respondent no.2 to conduct an inquiry within a time bound manner, the ends of justice would be met.
The proposition made by learned counsel for the petitioner is not opposed by learned counsel for the respondents.
Accordingly, the writ petition is disposed of. Respondent no.2-Director General of Shipping is directed to conclude the inquiry pending against the petitioner, pursuant to the show cause notice dated 14.07.2022, as expeditiously as possible, but not later than one month from the date of production of certified copy of this order, by reasoned and speaking order, if already not concluded.
Pending application, if any, stands disposed of accordingly.