NAYAN B. PANDYA Vs. JINDAL ENERGY LTD.

JUDGEMENT

(1.) By way of the present Letters Patent Appeal, the appellant - original petitioner has challenged the judgment and order dated 18.1.2013 passed by the learned Single Judge in Special Civil Application No.12910 of 2012 whereby the learned Single Judge has dismissed the writ petition.

(2.) In the writ petition, the appellant has challenged the order dated 30.7.2012 passed below application Exh.56 by the learned 16th Additional Senior Civil Judge, Vadodara in Special Civil Suit No.810 of 2011. Though the writ petition was titled as one under Articles 226 & 227 of the Constitution of India, no writ of certiorari was issued by the learned Single Judge and the learned Single Judge has exercised powers under Article 227 of the Constitution of India while dismissing the writ petition.

(3.) Learned counsel appearing for the appellant has placed heavy reliance on the interim order dated 16.4.2013 passed by this Court in the present Letters Patent Appeal which reads as under :-