DAKSHIN GUJARAT VIJ COMPANY Vs. AMBESHWAR PAPER MILLS

JUDGEMENT

(1.) Letters Patent Appeal No.97 of 2003 arising out of Special Civil Application No.11276 of 2001 has been filed by Dakshin Gujarat Vij Company Limited against M/s. Ambeshwar Paper Mills Limited (now in liquidation) in the Bombay High Court whose Official Liquidator is represented by Mr.Pathik Acharya, learned advocate and the connected Letters Patent Appeal No.123 of 2018 arising out of Special Civil Application No.14289 of 2016 has been filed by M/s. Agro Pack Limited which claims to have purchased part of the land over which the Papers Mill set up by Respondent M/s.Ambeshwar Paper Mills Limited was located, though no such Sale Deed or Conveyance Deed in its favour has been placed on record.

(2.) The earlier Special Civil Application No.11276 of 2001 was disposed of by the learned Single Judge of this Court (Coram: P.B. Majmudar, J.) vide order dated 23.09.2002.

(3.) While dealing with writ petition filed by M/s. Ambeshwar Paper Mills Limited, the learned Single Judge inter alia observed that the order passed by the Appellate Authority of Power Supply Company was laconic and did not deal with all the contentions raised by the Petitioner Company M/s. Ambeshwar Paper Mills Limited and therefore, the matter was remanded back to the Appellate Committee, while confirming the findings of theft of power committed by the Petitioner M/s. Ambeshwar Paper Mills Limited.