SURANA INDUSTRIES LTD Vs. GOOD EARTH MARITIME LTD

JUDGEMENT

(1.) WRIT Appeal No. 1616 of 2005 has been filed against the impugned judgment of the learned single judge dated 29-6-2005 in W. P. No. 20761 of 2005.

(2.) ADMITTED the appellants viz. , Surana industries Limited, Chennai in W. A. No. 1616 of 2005 was not impleaded as a respondent in the writ petition which was decided by the learned single Judge. The only party impleaded in the writ petition as a respondent was the Trustees of the Port Trust of Madras. The appellant-Surana Industries limited, Chennai who filed Writ Appeal No. 1616 of 2005 before us was granted leave by our order dated 9-8-2005 to file this writ appeal.

(3.) THE other writ appeal being W. A. No. 1626 of 2005 has been filed by the Board of trustees of the Port Trust of Madras.