RELIANCE INDUSTRIES LIMITED Vs. NTPC LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of an order of the Bombay High Court [ In Commercial Suit No. 189 of 2021 dtd. 22/8/2024] a Commercial Suit redacting certain portions of an Examinationin- Chief affidavit dtd. 24/2/2015 (1st Evidence Affidavit) and Examination-in-Chief affidavit dtd. 10/8/2016 (2nd Evidence Affidavit) of defendant witness Mr. B.K. Ganguly.

(3.) Facts: Facts relevant for disposal of this appeal are that National Thermal Power Corporation Ltd. ( "NTPC Ltd. "), plaintiff in the suit published a Request for Qualification (RFQ) inviting prospective bidders to submit proposals for supply of natural gas to its power plants. Appellant, Reliance Industries Ltd. ( "RIL "), submitted its financial proposal following which a Letter of Intent ( "LOI ") dtd. 16/6/2004 was issued by NTPC to RIL which was accepted by the latter subject to the terms of the draft Gas Sale and Purchase Agreement ( "GSPA ") to be negotiated and finalized.