- (1.) The Court :- This is an application for modification and/or variation of the order dated 2nd November, 2012 passed by this Court (in vacation) in Writ Petition No.985 of 2012.
(2.) The writ petition had been filed seeking orders restraining the respondents from proceeding with the personal hearing pursuant to the show cause notice impugned in the writ petition, without giving the petitioners reasonable time to file their reply thereto and without providing copies of the relevant documents as asked for by the petitioners.
(3.) By the order dated 2nd November, 2012, of which modification and/or variation has been sought, this Court extended the time to reply to the show cause notice by a period of two months, subject to deposit of Rs.1 crore. However, even before the period of two months expired, notice was issued to Shri Laxmi Kant Rungta, Assistant Vice President [purchase] of the petitioner company and Shri Jayant Kumar Singhania, Senior Manager [Accounts and Administration], of the petitioner company requesting them to appear for cross-examination on 5th December, 2012, i.e. today at 11 A.M.;