ARUN KUMAR JAGATRAMKA Vs. ULTRABULK A/S

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 10.04.2019 passed by Commercial Court, Rajkot below application exhibit 19 in Commercial Execution No. 04 of 2018 and has inter alia prayed as under -

(2.) The respondent has filed the Civil Application for vacating the relief granted by this Court vide order dated 02.05.2019, whereby this Court was pleased to observe that it would be open for the petitioner to seek time before the Commercial Court at Rajkot and the same shall be granted.

(3.) The following noteworthy facts arise in this petition-