ADANI EXPORTS LTD Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) BY way of present petitions, the petitioners have prayed to pay them full amount of claim demanded by the petitioners and to prohibit the respondent company form seeking to recover/adjust any amount under the guise of overage extra premium from the petitioners while releasing due payment in respect of the claim and further to quash and set aside the communications of the respondents to the extent to which it seeks to reduce the original claim amount and to recover the overage extra amount.

(2.) WHILE admitting this group of petitions on 25/7/2001, this Court has passed following order;

(3.) A bare perusal of the above order would go to show that this group of petitions were admitted on the basis of the decision rendered by this Court in Special Civil Application No. 366 of 2001 dated 9/4/2001. However, today, it is reported that against the said order dated 9/4/2001 passed in Special Civil Application No. 366 of 2001, appeal being Letters Patent Appeal No. 942 of 2001 was filed and that in that proceedings the order dated 9/4/2001 passed in Special Civil Application No. 366 of 2001 has been stayed vide order dated 28/12/2001 passed in Civil Application No. 9979 of 2001 in Letters Patent Appeal No. 942 of 2001.