PARKLANE CONSULTANTS LTD REP BY ITS MANAGING DIRECTOR Vs. INTERNATIONAL INDUSTRY EQUIPMENT LTD & OTHERS

JUDGEMENT

(1.) The Original Side Appeal arises out of an order dated 23.2.2011 made in Application No. 3948 of 2001 in C.S. No. 441 of 1999. That Application was taken out by M/s International Industry Equipment Limited, Anguilia, viz., the Plaintiff in the Suit seeking for permission to the said Applicant to sell the second hand Blast Furnace morefully described in the schedule.

(2.) The short facts are necessarily to be stated for disposal of his Original Side Appeal. The parties are referred as shown in the Suit.

(3.) We have heard Mr. Vijay Narayan, learned Senior Counsel appearing for the 5th Defendant viz., the Appellant.