Goodrich Maritime Pvt Ltd vs Kandla Port Trust
2025 Latest Caselaw 951 Guj

Gujarat High Court

Goodrich Maritime Pvt Ltd vs Kandla Port Trust on 16 July, 2025

                                                                                                                 NEUTRAL CITATION




                               C/SCA/24379/2006                                  ORDER DATED: 16/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 24379 of 2006

                        ==========================================================
                                                       GOODRICH MARITIME PVT LTD.
                                                                 Versus
                                                        KANDLA PORT TRUST & ANR.
                        ==========================================================
                        Appearance:
                        THAKKAR AND PAHWA ADVOCATES(1357) for the Petitioner(s) No. 1
                        MR DHAVAL D. VYAS, Senior Advocate with MS YUKTA PANDEY for
                        M/S.VYAS ASSOCIATES(1559) for the Respondent(s) No. 1
                        PARAM V SHAH(9473) for the Respondent(s) No. 2
                        ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                             Date : 16/07/2025

                                                              ORAL ORDER

1. Heard Ms.Simran Pahwa learned advocate for the petitioner and Mr.Dhaval D. Vyas, learned Senior Advocate assisted by Ms.Yukta Pandey for the respondents.

2. Ms.Simran Pahwa learned advocate for the petitioner, at the outset, submitted that the Division Bench of this Court has, in Letters Patent Appeal No.1107 of 2006 in Special Civil Application No.17404 of 2006, in respect of the same parties, already decided the issue and quashed and set aside one of the bills those are challenged by way of this petition.

3. According to Ms.Simran Pahwa learned advocate for the petitioner, in view of the judgment dated 6.2.2024 passed by the Division Bench of this Court in Letters Patent Appeal No.1107 of 2006 in Special Civil Application No.17404 of

NEUTRAL CITATION

C/SCA/24379/2006 ORDER DATED: 16/07/2025

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2006, she does not press this petition any further. However, she seeks liberty to make representation to the Dindayal Port Authority for seeking adjustment of the amount.

4. In view of the above, the present petition stands disposed of as not pressed. Rule is discharged. Interim relief, if any, granted earlier stands vacated.

5. The petitioner shall be at liberty to make the representation before the Dindayal Port Authority for the same purpose.

6. If any such representation is filed, the same shall be decided by the Dindayal Port Authority in accordance with law.

7. It is clarified that this Court has not gone into the merits of the matter.

(NIRAL R. MEHTA,J) V.J. SATWARA