AI Structured Summary
Not yet generated for this judgment
Judgment
Having heard the counsel appearing for the petitioner and looking to the facts and circumstances of the case, notice upon respondent; dasti and email in addition, returnable within six weeks.
Counsel for the petitioner insisted for interim relief that no coercive steps shall be taken in pursuance of letter of the respondent dated 9.1.2023 which is at Annexure P-22 especially keeping in mind the fact that earlier letter dated 5.8.2022 has already been withdrawn and the respondent has unnecessarily encashed the Bank Guarantee given by the petitioner.
In view of this, we hereby restrain the respondent from taking any coercive steps in pursuance to letter dated 9.1.2023 which is at Annexure P-22 to the memo of this petition, till the next date of hearing.
Counsel for the petitioner at this stage seeks leave to join DoT, notice to be served by dasti as well as email to Secretary, DoT as party respondent no. 2. Permission, as prayed for, is granted. The necessary amendment should be done by the petitioner with red ink on or before 2.5.2023.
Post the matter under the head same head on 2.5.2023.