NTPC LIMITED Vs. RELIANCE INDUSTRIES LIMITED

JUDGEMENT

(1.) The parties have no objection if this Bench decides the cham-ber summons finally.

(2.) The plaintiffs' suit is for declaration that there exists a valid and concluded and binding contract (Exhibits D, E, F and G) between the parties and also for a decree of specific performance of the contract. The averments and the documents revolve around the alleged contract of supply of gas by the defendants.

(3.) This chamber summons dated 6.2.2009 is taken out by the defendants to amend the written statement dated 31.10.2007. The issues are framed on 6.10.2008. The plaintiffs have filed an affi-davit in chief of its first witness on 9.1.2009. The suit is fixed for cross-examination. The trial has commenced.