HINDUSTAN ZINC LIMITED Vs. GUJARAT NRE COKE LIMITED

JUDGEMENT

(1.) This judgment disposes of the 2 stay applications in 2 appeals as well as the appeals themselves. There will be an order in terms of prayer (a) of the stay application.

(2.) The two appeals are APOT No. 50 of 1999 (Hindusthan Zinc Ltd. v. Gujarat NRE Coke Ltd.) and APOT No. 65 of 1999 (Gujarat NRE Coke Ltd. v. Hindusthan Zinc Ltd.). Both the appeals are treated as on the day' list.

(3.) Both the appeals have been preferred from an order allowing an application of Hindusthan Zinc Ltd. (hereafter referred to as HZL) in which HZL had prayed for revocation of leave under Cl. 12 of the Letters Patent and for rejection of the suit filed by Gujarat NRE Coke Ltd. (hereinafter referred to as "Gujarat NRE").