(1.) Rule. Mr. Hriday Buch, learned Central Government Standing Counsel waives service of notice of Rule for Respondents Nos. 1 and 2. Mr. J.K. Shah, learned Assistant Government Pleader waives service of notice of Rule for Respondent No. 3. On the facts and in the circumstances of the case, the application is being heard and decided finally.
(2.) This application has been filed by the applicant, Original-Petitioner in the writ petition, for grant of an interim mandatory injunction, pending the final hearing and decision of the petition. The prayers made in the application are as follows:
(3.) The applicant is Lyka Labs Ltd., a Company registered under the provisions of the Companies Act, 1956. The brief facts that are relevant for the decision of the application, are as follows: