VINAYAKRAO S DESAI Vs. INTERLINK PETROLEUM LIMITED

JUDGEMENT

(1.) .This is an application tiled under Art. 226(3) of the Constitution of India, by the applicant-original respondent No. 1 for vacating the ex parte ad-interim order dated 16-12-1999 granted in the petition.

(2.) It is stated that the above Special Civil Application was filed in this Court and this Court passed the following order :

(3.) It is also stated that the applicant respondent has also moved an application being Miscellaneous Civil Application No. 965 of 2000 (review petition) under Art. 226 of the Constitution read with Rule 48 of Gujarat High Court Rules, 1993 for review of the order dated 16-12-1999.