PARADIP PORT AUTHORITY Vs. PARADEEP PHOSPHATES LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This order will dispose of two appeals.

(3.) The issue pertains to fixation of tariff by the Paradip Port Authority[Earlier Paradip Port Trust]. There were two Writ Petitions[WP (C) No.732 of 2012 and WP (C) No.11 of 2010] decided by the High Court by a common order[dtd. 11/1/2023]. Both were filed by the appellant herein. Though the period involved is different, the High Court had decided both the writ petitions by a common order. For this reason, both the appeals are being taken up and decided together.