APAR INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petition challenges a show cause notice dtd. 28/2/2023 at Exhibit "C" and a consequent impugned delisting letter dtd. 16/5/2023. Ms Ganoo for the Respondents seeks time to take instructions saying that she has been recently served. It is for that reason that we are not issuing Rule today. However, having heard Mr Doctor learned Senior Counsel for the Petitioner, and having considered the material available to us today, we believe that there is a sufficient prima facie case made out for a time - limited ad-interim relief in terms of prayer clauses (e), (f ) and (g) at pages 56 and 57 which read as follows:

(3.) Since we are granting ad-interim relief, we will briefly outline the facts and our reasons. The Petitioner, as it happens, is no stranger to this Court. It has had occasion to move against the Respondent Railways previously against a similar action. Ultimately, that led to an order of this Court dtd. 10/2/2023 in favour of the Petitioners. Whether or not this has a bearing is a matter that we will consider on another date.