Section 40(5) in The Industrial Reconstruction Bank Of India Act, 1984
(5)Where an application is for the relief mentioned in sub-clause (iii) of sub-section (1), the High Court shall grant an ad interim injunction restraining the industrial concern from transferring or removing its machinery or other equipment and issue a notice calling upon the industrial concern to show cause, on a date to be specified in the notice, as to why such ad interim injunction shall not be made absolute.
