SPARTEK CERAMICS INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner company seeking to appoint the 4th respondent as a monitoring agency in place of the 2nd and 3rd respondents and for a direction to the 2nd and 3rd respondents to release the lien and to transfer the funds lying with the 2nd and 3rd respondents as per the instructions of the new monitoring agency-4th respondent and for other reliefs.

(2.) This Court ordered notice to respondents 2 to 4. The tracking report of the notices sent as per the Court's order was filed. The notices were served on the 2nd and 3rd respondents. The postal acknowledgment of the notice sent to the 4th respondent is also filed. Despite service of notices respondents 2 to 4 did not appear. The 1st respondent was represented by the learned Assistant Solicitor General of India.

(3.) This Court has heard Sri Challa Gunaranjan, learned counsel for the petitioner and the learned Assistant Solicitor General for the 1st respondent.