- (1.) This appeal involves balancing of individual rights with public rights. It arises out of an order passed by the trial court granting temporary injunction in the following setting. THE FACTS
(2.) The Power Grid Corporation of India Limited (the Corporation) is a company incorporated under the Companies Act, 1956. Its shares are owned by the President of India: it is a Central Government Company.
(3.) The main purpose of the Corporation is to set up national infrastructure for distribution of electricity.;