WAX OIL PVT LTD Vs. ANKINI PETROCHEM LTD

JUDGEMENT

(1.) IN view of the amendment in Sec.115 of the Code of Civil Procedure, Mr.Anuj Trivedi, learned advocate appearing on behalf of the petitioners seeks permission to withdraw present Civil Revision Application with a liberty to file a Special Civil Application under Article 227 of the Constitution of INdia challenging the order impugned in the present Civil Revision Application. He has also requested to continue the interim relief granted in the present Civil Revision Application in favour of the petitioners so as to enable the petitioners to obtain appropriate order in the Special Civil Application to be filed.

(2.) IN view of the above, present Civil Revision Application is dismissed as withdrawn with above liberty. As and when such Special Civil Application is filed challenging the order impugned in the present Civil Revision Application, the same shall be considered in accordance with law and on merits. INterim relief granted by this Court vide order dtd.21/10/1999 in the present Civil Revision Application is directed to be continued till 21/6/2010 so as to enable the petitioners to obtain appropriate order in the Special Civil Application to be filed. If by that time, Special Civil Application is not filed and/or no order is obtained from the Court in the Special Civil Application, the interim relief shall not be continued. Present Civil Revision Application is dismissed as withdrawn with above liberty and observations.