Arindam Mukherjee, J. - (1.) Steel Authority of India (hereinafter referred to as 'SAIL') and Durgapur Steel Plant (in short 'DSP') being respondent nos. 2 and 4 in the writ petition has preferred an appeal being MAT No. 313 of 2019(Steel Authority of India & Anr. vs. International Commerce Limited &Ors.). In the said appeal the appellants have assailed the judgment and order dated 25th January, 2019 by which the writ petition W.P. 33074 (W) of 2013(International Commerce Limited & Anr. vs. Union of India & Ors.) was allowed. The appellants have also filed an application for stay in the said appeal being CAN No. 2409 of 2019.
(2.) Ferro Scrap Nigam Limited (hereinafter referred to as 'Ferro'), the respondent no. 5 in the aforesaid writ petition has filed a separate appeal being MAT No. 244 of 2019 (Ferro Scarp Nigam Limited vs. International Commerce Limited & Ors.) wherein it has challenged the order dated 25th January, 2019 by which the writ petition was allowed. Ferro has also filed a stay application being CAN No. 1863 of 2019.
(3.) Both the appeals along with their connected stay applications are taken up together for consideration as common and over lapping issues are involved therein.;