NAVINCHANDRA KALYANJI & CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, petitioners have sought for the following reliefs:

(2.) Learned counsel for the respondents submits that during pendency of this order, the respondents have issued a Show Cause Notice on 11/5/2022 and initiated proceedings against the petitioners and an order of provisional attachment has been passed in favour of the respondents against the petitioners in the said proceedings, which are posted on 10/8/2022 at 03.30 P.M. It is therefore submitted that the present petition has been rendered infructuous in view of the subsequent events that have transpired / occurred during pendency of this order.

(3.) Per contra, learned counsel for the petitioners submits that without prejudice to the rights and contentions and various contentions and claims urged in the present petition, petitioners may be reserved liberty to put-forth all contentions in the aforesaid proceedings said to have been posted on 10/8/2022 at 03.30 P.M. referred to supra.