ASHAPURA MINECHEM LTD. Vs. EITZEN BULK A/S

JUDGEMENT

(1.) These Review Petitions are directed against reportable judgment dated 13.05.2016 whereby the appeals filed by Ashapura Minechem Ltd. were dismissed and Eitxen Bulk A/S were allowed.

(2.) We have gone through the Review Petitions and the connected papers filed therewith. In our opinion, no case for review of judgment dated 13.05.2016 is made out. The Review Petitions are, accordingly, dismissed.