Abhay Manohar Sapre, J. - (1.) This appeal is filed against the final judgment and order dated 27.04.2007 passed by the High Court of Gujarat at Ahmedabad in Letters Patent Appeal No.1020 of 2006 in Civil Application No.770 of 2005 whereby the Division Bench of the High Court allowed the said Letters Patent Appeal filed by respondent No.1 herein holding that the High Court had no territorial jurisdiction to entertain the Special Civil Application (in short, "SCA") filed by the appellant herein which was entertained and allowed by the Single Judge.
(2.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short legal question.
(3.) Respondent No.1 herein is a Limited Company having its registered office at Calcutta. Respondent No.1 was engaged in the business of manufacture and sale of cement. They have a cement factory at Porbandar in the State of Gujarat.;