IMC LTD(EARLIER KNOWN AS UNION STORAGE AND TANK TERMINALS LIMITED Vs. BOARD OF TRUSTEES OF KANDLA PORT

JUDGEMENT

(1.) As common question of law and facts arise, both these Appeals are admitted. Shri Dhaval D Vyas, learned advocate appears and waives service of notice of admission on behalf of the respondent-Kandla Port Trust in both these Appeals.

(2.) In the facts and circumstances, both these Appeals are taken up for final hearing today.

(3.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dated 14th July 2017 passed by the learned Single Judge in Special Civil Application No. 17559 of 2003 with Civil Application No. 6449 of 2016 in Special Civil Application No. 17559 of 2003, by which the learned Singe Judge has dismissed Special Civil Application as well as Civil Application, the applicant of Civil Application-IMC Limited has preferred the present Letters Patent Appeals.