WELSPUM MAXSTEEL LTD. Vs. ALANG MARINE LTD.

JUDGEMENT

(1.) Rule returnable forthwith. Learned Advocate Mr. D. K. Trivedi waives service of notice of Rule on behalf of the respondent. With consent of learned Advocates for respective parties, matter is taken up for hearing.

(2.) Heard learned Senior Advocate Mr. Devang Nanavati along with learned Advocate Ms. Prachiti Shah for the petitioner and learned Advocate Mr. D. K. Trivedi for the respondent.

(3.) The present writ application is filed under Article 227 of the Constitution of India, seeking the following reliefs: