HPCL BIOFUELS LTD Vs. SARASWATI INDUSTRIAL SYNDICATE LIMITED

JUDGEMENT

(1.) This application is made by the appellant for permission to bring on record the correspondence (pp 44 to 49). The respondents have no objection, if the said documents are placed on record. Permission is granted,

(2.) Interlocutory Application is allowed.

(3.) This Appeal under Clause 10 of the Letters Patent is preferred by the M/s HPCL BIOFUELS LTD., a wholly owned subsidiary of Hindustan Petroleum Corporation Limited, a public sector undertaking of the Central Government, against the judgment and order dated 7th July, 2011 passed by the learned Single Judge in above CWJC No. 16774 of 2010.