Central Warehousing Corporation vs Development Commissioner,Apsez
2021 Latest Caselaw 12618 Guj

C/LPA/22/2017                                                      IA ORDER DATED: 26/08/2021
     ADANI PORTS AND SPECIAL ECONOMIC ZONE LIMITED vs. CENTRAL WAREHOUSING CORPORATION


                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 MISC. CIVIL APPLICATION (FOR MODIFICATION OF ORDER) NO. 1 of
                              2021
                               In
             R/LETTERS PATENT APPEAL NO. 22 of 2017
                               In
           R/SPECIAL CIVIL APPLICATION NO. 184 of 2017
==================================================================

ADANI PORTS AND SPECIAL ECONOMIC ZONE LIMITED Versus CENTRAL WAREHOUSING CORPORATION ================================================================== Appearance:

MR KAMAL TRIVEDI, Senior Counsel with MS AISHWARYA REDDY, Counsel for M/S TRIVEDI & GUPTA for Applicant MR MAULIK NANAVATI, Counsel for NANAVATI & CO. for Respondent ==================================================================

CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI and HONOURABLE MR. JUSTICE B.N. KARIA

Date : 26/08/2021 IA ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)

1. Heard Mr. Kamal Trivedi, learned Senior Counsel with

Ms.Aishwarya Reddy, learned Counsel for M/s. Trivedi &

Gupta for the Applicant and Mr. Maulik Nanavati, learned

Counsel for M/s. Nanavati & Co. for the Respondent.

2. Both learned Counsel submitted that following

modification in the order dated 30.06.2021 disposing of the

C/LPA/22/2017 IA ORDER DATED: 26/08/2021 ADANI PORTS AND SPECIAL ECONOMIC ZONE LIMITED vs. CENTRAL WAREHOUSING CORPORATION

Letters Patent Appeal No.22 of 2017 - Central Warehousing

Corporation vs. Development Commissioner, APSEZ &

Anr. may be made in paragraph 33(ii) & (iii) of the Judgment

dated 30.06.2021.

3. In place of the words "already identified and selected by

CWC", the following words will be substituted in paragraph

33(ii) & (iii) of the Judgment dated 30.06.2021:

"identified and proposed by the Respondent

APSEZL and finally selected by CWC subject to

the time-frame prescribed in the present

Judgment."

The Misc. Civil Application (For Modification of Order)

No.1 of 2021 is accordingly disposed of with the aforesaid

modification. No costs.

(DR. VINEET KOTHARI,J)

(B.N. KARIA, J) Bharat