Gujarat High Court
Ivrcl Limited vs Alkor Petroo Limited & on 18 July, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/FA/547/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 547 of 2016
With
CIVIL APPLICATION NO. 2815 of 2016
In
FIRST APPEAL NO. 547 of 2016
With
FIRST APPEAL NO. 548 of 2016
With
CIVIL APPLICATION NO. 2816 of 2016
In
FIRST APPEAL NO. 548 of 2016
With
FIRST APPEAL NO. 551 of 2016
With
CIVIL APPLICATION NO. 2819 of 2016
In
FIRST APPEAL NO. 551 of 2016
With
FIRST APPEAL NO. 552 of 2016
With
CIVIL APPLICATION NO. 2820 of 2016
In
FIRST APPEAL NO. 552 of 2016
With
FIRST APPEAL NO. 1041 of 2016
With
CIVIL APPLICATION NO. 5169 of 2016
In
FIRST APPEAL NO. 1041 of 2016
With
FIRST APPEAL NO. 1042 of 2016
With
CIVIL APPLICATION NO. 5171 of 2016
In
FIRST APPEAL NO. 1042 of 2016
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IVRCL LIMITED....Appellant(s)
Versus
ALKOR PETROO LIMITED & 1....Defendant(s)
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C/FA/547/2016 ORDER
Appearance:
MR AS VAKIL, ADVOCATE for the Appellant(s) No. 1
BHARGAV KARIA & ASSO, ADVOCATE for the Defendant(s) No.1
MR ASPI M KAPADIA, CAVEATOR for the Defendant(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 18/07/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) It is submitted by the learned advocates appearing on behalf of both the parties that to avoid any further contradictory order and the decision in First Appeal Nos. 547/2016 and other allied First Appeals and the decision in Special Civil Application Nos.14122 & 14123/2015 which would have a direct bearing while deciding the present First Appeals, it will be appropriate that Special Civil Application Nos.14122 & 14123/2015 be heard alongwith the present group of Appeals. Looking to the controversy in the present First Appeals and the issue involved in the aforesaid Special Civil Applications, we are of the opinion that it will be appropriate and better if the aforesaid Special Civil Application Nos.14122 & 14123/2015 be heard alongwith First Appeals. Under the circumstances, stand over to 25/07/2016. Registry to place the matters before Hon'ble the Chief Justice and obtain appropriate order, which deems fit.
(M.R. SHAH, J.) (A.S. SUPEHIA, J.) Siji Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 20 02:14:30 IST 2016