PYRAMID ELECTRONICS Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) This is second round litigation between the parties. The petitioner had earlier filed CWP No. 1462 of 2014 wherein the petitioner had challenged the de-listing orders passed by the respondents. However, the said writ petition was dismissed vide order dated 20.8.2014 on the ground that an alternative efficacious remedy was available to the petitioner.

(2.) It is not in dispute that the petitioner unsuccessfully challenged the aforesaid order before the Hon'ble Supreme Court in Special Leave to Appeal (C) No. 26620 of 2014 and the same came to be disposed of on 13.10.2014 in the following terms: "We see no reason to interfere.

(3.) In compliance to the aforesaid directions, the petitioner filed an appeal (Annexure P-14). However, the same was rejected vide order dated 17.3.2015 (for short impugned order) which reads thus: