- (1.) These are the appeals preferred against a Judgment dated November 21, 2017 read with an order dated November 27, 2017 passed in connection with W. P. No. 9075 (W) of 2017 and W. P. No. 4941 (W) of 2017 respectively.
(2.) Out of aforesaid two writ applications the subject-matter of challenge in the writ application bearing W. P. No. 9075 (W) of 2017 was the validity of the show cause notices dated November 20, 2015, February 22, 2016 and purported letter dated March 18, 2016.
(3.) During the pendency of the above writ applications the respondent-Company proceeded against the petitioner-Company on the basis of the aforesaid show cause notices on the strength of an order dated April 6, 2016. Liberty was granted to the respondent-Corporation to proceed against the petitioner-Company upon granting it an opportunity to place its version in its defence. Liberty was further granted to the respondent-Corporation to pass a final order but it was restrained from giving effect to such final order without obtaining leave from the Court. The proceeding came to an end during the pendency of the above writ application and the final order dated February 9, 2017 was passed. The subject-matter of challenge in the second writ application bearing W. P. No. 4941 (W) of 2017 was the final order which had been passed against the petitioner-Company by the respondent-Corporation.;