IMC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court with the following prayers:-

(2.) Pending the writ petition, the Petitioner had filed CM APPLN. 61267/2024 for interim reliefs. Prayer (b) of the said application was for an ex-parte ad interim order restraining Respondent No.3/IOCL from undertaking the laying down of the petroleum products pipeline between the Ennore Port and Manali Industrial Area which according to the Petitioner is covered by the EM Pipeline authorized to the Petitioner by the Petroleum and Natural Gas Regulatory Board ( in short "PNGRB').

(3.) Notice was issued on 28/11/2023. This Court did not grant an ex-parte stay on that day to await the replies of Respondent No.2/PNGRB and Respondent No.3/IOCL.