Gujarat High Court
Chairman vs Lucky on 12 May, 2011
Author: Jayant Patel
Bench: Jayant Patel
Gujarat High Court Case Information System
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MCA/970/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION - FOR CONTEMPT No. 970 of 2011
In
MISC.CIVIL
APPLICATION No. 918 of 2009
In
CIVIL
APPLICATION No. 10180 of 2007
=========================================================
RAJNIKANT
DEVIDAS SHROFF
CHAIRMAN
MANAGING DIRECTOR OF UNITED PHOSPHORUS LTD
Versus
LUCKY
CHEMICAL INDUSTRY & OTHERS
=========================================================
Appearance :
SINGHI
& CO for
Applicant(s) : 1 - 2.
None for Opponent(s) : 1 - 3.
MR VIKRAM J
THAKOR for Opponent(s) :
4,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE JAYANT PATEL
and
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
Date
: 12/05/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE JAYANT PATEL) Pursuant to order dated 28.04.2011 passed by this Court in Civil Application No. 4839 of 2011 with Civil Application No. 4039 of 2011, a report has been tendered in a sealed cover by Mahesh C. Shidore on behalf of Dr. B.M. Bhanage who was appointed as the Court Commissioner. The sealed cover is opened.
As per the said report, the Commissioner has recorded the following summarized observations:
"My summarized observations regarding process:
The process consists of two steps: first chlorination followed by sublimation.
One production batch requires about 12 hrs and produces 100-110 Kg product.
The reactor used by M/s Lucky Chemicals can be converted easily to continuous reactor.
The same reactor jacket used for chilled water and high temperature is dangerous as water contamination in oil at high temperature can lead to accidents.
Present reactor temperature indicator used by Lucky Chemicals is not proper and this fact was confirmed by surface IR temperature sensor.
The first step requires about 6-7 hrs and showed temperature in the range of 60-79ºC for more than one hour.
The second step is sublimation step requires temperatures more than 120ºC and requires about 4-5 hr.
Officials from M/s Lucky Chemicals co-operated well the demonstration."
The report is ordered to be kept in the safe custody of the Registrar. However, if the learned advocates for the respective parties desire to have a copy of the report, they shall make necessary application to the Registrar and the Registrar shall supply copy of the report on payment of necessary charges.
Learned counsel appearing for both the sides submit that the matter may be kept after vacation for further hearing. Hence S.O. to 28th June 2011 for further hearing.
[JAYANT
PATEL, J.]
mathew [J.C.UPADHYAYA,
J.]
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