AI Structured Summary
Not yet generated for this judgment
Judgment
Ajoy Nath Ray, C.J. and Ashok Bhushan, J.—Although the Impugned order before us dated 24.8.2006 is only an interim order, it is set-aside and the appeal is allowed. The matter is remanded for fresh consideration by his Lordship.
With due respect, the order does not follow an essential salutary principle which should be observed in these circumstances. Whenever a substantive relief granting or relief refusing interim order is passed, even if it is intended to hold only for a limited period of time, it is essential for the Hon''ble single Judge to give short and intelligible reasons as to why his Lordship felt persuaded, prima facie, either to grant the relief or to withhold it, as the case might be. The expression of the Hon''ble single Judge''s mind serves at least two important purposes; first, the way his Lordship exercised his discretion, becomes known to the Court of appeal and according to the present state of law where reliefs are granted or withheld in a substantive way, the Court of appeal can almost always be approached. The second important point is that the litigant public, who are always waiting and watching in the wings, will never get the impression that they have been the victim of an arbitrary or a capricious order passed by an ordinary Court of law.
No order as to costs.