HRD CORPORATION Vs. GAIL(INDIA) LTD

JUDGEMENT

(1.) The petitioner is seeking interim injunction for restraining the respondent from selling the wax produced at its new plant namely HDPE/LLDPE Plant at its Petro Chemical Complex at Pata, U.P. to any third party. The petitioner is also seeking a direction to the respondent to supply the entire quantity of wax produced at its aforesaid plant to the petitioner according to the terms of the agreement dated 1st April, 1999.

(2.) Vide ex-parte order dated 25th February, 2013, this Court issued notice to the respondent and in the meantime, restrained the respondent from selling wax to the third party till the next date of hearing.

(3.) The respondent has filed I.A.No.3669/2013 under Order XXXIX Rule 4 of the Code of Civil Procedure for vacation of the ex-parte order dated 25th February, 2013.