Mohan Bagoji Gurkhe vs Bharat Petroleum Corporation Ltd And 5 ... on 23 March, 2021

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Bombay High Court

Mohan Bagoji Gurkhe vs Bharat Petroleum Corporation Ltd And 5 ... on 23 March, 2021

Bench: K.K.Tated, Abhay Ahuja

                                                  3 NMW 148-18.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                        NOTICE OF MOTION NO. 148/2018
                                    WITH
                      INTERIM APPLICATION NO. 1404/2019
                                     IN
                          WRIT PETITION NO.235/2016


       Mohan Bagoji Gurkhe                         .. Applicant
       vs.
       M/s Bharat Petroleum
       Corporation Ltd. & Ors.                           .. Respondents

                                     .....
       Mr. Sreeram V. G. a/w Mr. Mohammad Abdi i/b Mini Mathew
       for the Applicant.
       Mr. Kaushal Udeshi i/b M/s Sanjay Udeshi & Co. for
       Respondent No. 1.
                                     .....

                                CORAM: K.K.TATED, &
                                       ABHAY AHUJA, JJ.

DATED : MARCH 23, 2021 P.C. . Heard.

2. Today the matter is placed on board for speaking to the minutes of order dated 10/03/2021 passed by this Court.

3. The learned counsel for the Respondent No.1 submits that in order dated 10/03/2021, this Court granted permission to them to fle sur-rejoinder in Interim Application No. 1404/2019 which is not refected in that order. Hence, he has mentioned this matter for speaking to Laxmi 1/3 ::: Uploaded on - 25/03/2021 ::: Downloaded on - 25/03/2021 20:45:51 ::: 3 NMW 148-18.odt the minutes of order.

4. Considering the submissions made by the learned counsel for the Respondent, the following order is passed:

5. The paragraph no.5 to be added in order dated 10/03/2021 which reads thus:

"Liberty granted to the Respondents to fle their sur- rejoinder in Interim Application No. 1404/2019 in the Registry on or before next date with copy to other side."

6. Corrected order reads thus:

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION NOTICE OF MOTION NO.148 OF 2018 IN WRIT PETITION NO.235 OF 2016 Mohan Bagoji Gurkhe ..... Applicant Vs. Bharat Petroleum Corporation Ltd.

And Ors. ..... Respondents None for the Applicant Mr.Anand R. Pai, Mr.Kaushal Udeshi i/b M/s.Sanjay Udeshi and Co. for the Respondents Laxmi 2/3 ::: Uploaded on - 25/03/2021 ::: Downloaded on - 25/03/2021 20:45:51 ::: 3 NMW 148-18.odt CORAM: K.K.TATED & RIYAZ I. CHAGLA, JJ.

                                DATED :    MARCH 10, 2021
       P.C.

       .       Heard.


       2.      None for the Applicant.

3. As no one appeared on behalf of Applicant, Registry is directed to place the matter on board on 09.04.2021.

4. Liberty granted to the Respondents to fle their sur-

rejoinder in the Registry on or before the next date.

5. Liberty granted to the Respondents to fle their sur- rejoinder in Interim Application No. 1404/2019 in the Registry on or before next date with copy to other side.

(ABHAY AHUJA, J.) (K.K.TATED, J.) Laxmi 3/3 ::: Uploaded on - 25/03/2021 ::: Downloaded on - 25/03/2021 20:45:51 :::

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