Section 111(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)Notwithstanding anything contained in sub-section (1) any suit under Section 38 of the Specific Relief Act, 1963 (47 of 1963) may be instituted with the leave of the Court without serving any notice as required by sub-section (1) but the Court shall not grant any relief in the suit whether interim or otherwise except after giving the Board or the Marketing Committee or any other person referred to in sub-section (1), as the case may be, a reasonable opportunity of being heard.
