KURIAN,J. - (1.) Leave granted.
(2.) The short issue that arises for consideration in this case is whether the High Court was justified in not granting an interim order, as was granted in other cases pending before it. It is seen that in the impugned order, the High Court has referred to in detail as to why the departure has been made.
(3.) Be that as it may, the High Court has stayed the penalty since even according to the High Court, penalty could not have been imposed without granting an opportunity for hearing. Since the connected matters are pending before the High Court, we refrain ourselves from making any observation on the merits of the matter.;