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Bombay High Court

Brihanmumbai Electric Supply And ... vs Pavitram Kadiran on 20 February, 2023

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

  PRAJAKTA
  SAGAR
  VARTAK

                                                                4-wp 4696-22@13690-22@[email protected]
  Digitally signed
  by PRAJAKTA
  SAGAR VARTAK
  Date: 2023.02.20
  17:27:28 +0530




Prajakta Vartak
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 4696 OF 2022

                     Brihan Mumbai Electric Supply
                     and Transport Undertaking                          ...Petitioner
                           Vs.
                     Mr. Kashinath Anna Sankpal                         ...Respondent
                                                AND
                                    WRIT PETITION NO. 13690 OF 2022

                     Brihan Mumbai Electric Supply
                     and Transport Undertaking                          ...Petitioner
                           Vs.
                     Jayant Vasudev Puranik                             ...Respondent
                                                AND
                                    WRIT PETITION NO. 13688 OF 2022

                     Brihan Mumbai Electric Supply
                     and Transport Undertaking                          ...Petitioner
                           Vs.
                     Mr. Kishor Yashwant Sawant & Ors.                  ...Respondents
                                               AND
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                 WRIT PETITION (L.) NO. 11901 OF 2022

                     Brihan Mumbai Electric Supply
                     and Transport Undertaking                          ...Petitioner
                           Vs.
                     Sudhir Govind Khanolkar                            ...Respondent
                                                AND
                                   WRIT PETITION (L.) NO. 3441 OF 2022

                     Brihan Mumbai Electric Supply
                     and Transport Undertaking                          ...Petitioner
                            Vs.
                     Shri. Shivraj Madhusudan Sakpal                    ...Respondent

                                                     Page 1 of 4
                                                -------------------------
                                                20 February, 2023
                                           4-wp 4696-22@13690-22@[email protected]


                           AND
             WRIT PETITION (L.) NO. 11911 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                         ...Petitioner
      Vs.
Subhash Muktaji Jadhav                            ...Respondent
                           AND
             WRIT PETITION (L.) NO. 11917 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                         ...Petitioner
       Vs.
Shri. Navnath Mahipat Jadhav                      ...Respondent
                           AND
             WRIT PETITION (L.) NO. 11945 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                         ...Petitioner
      Vs.
Rajan Govind Chavan                               ...Respondent
                          AND
             WRIT PETITION (L.) NO. 2777 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                         ...Petitioner
      Vs.
Shailendrakumar Jagdamba Tiwari                   ...Respondent
                           AND
             WRIT PETITION (L.) NO. 14009 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                         ...Petitioner
      Vs.
Pradeep Shripad Wagh                              ...Respondent
                           AND
             WRIT PETITION (L.) NO. 28250 OF 2022

Brihan Mumbai Electric Supply
                               Page 2 of 4
                          -------------------------
                          20 February, 2023
                                                4-wp 4696-22@13690-22@[email protected]


and Transport Undertaking                              ...Petitioner
       Vs.
Pavitram Kadiran                                       ...Respondent

                             AND
               WRIT PETITION (L.) NO. 28350 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking                              ...Petitioner
      Vs.
Ramesh Shreepat Dadar & Anr.                           ...Respondents

                             AND
               WRIT PETITION (L.) NO. 28690 OF 2022

Brihan Mumbai Electric Supply
and Transport Undertaking              ...Petitioner
      Vs.
Dayashankar Shahzad Singh & Ors.       ...Respondents
                            __________

Mr. Vishal Talsania with Ms. Shristi Shetty and Mr. Sumeet Palsuledesai i/
b. M.V. Kini & Co. for Petitioner.
Mr. R. D. Bhat for Respondents.
Mr. Mayuresh Nagle for Respondents in WPL No. 11901/22.
                               __________

                                   CORAM : G.S. KULKARNI, J.

DATE : FEBRUARY 20, 2023 P.C.:

1. There are other connected matters. Let a list of such pending matters be placed on record.
2. Stand over to 06 March, 2023 (H.O.B.). To be listed with Writ Petition (L.) No. 33643 of 2022.
Page 3 of 4
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20 February, 2023 4-wp 4696-22@13690-22@[email protected]
3. In the meantime, Mr. Talsania, on instructions of Mr. Patil, Senior Law Officer, has stated that an endeavour would be made to take appropriate decision as the difference in the percentage of the interest as awarded is minimal and it is not the case where the BEST cannot take decision.
4. It is clarified that in the event resolution does not bear any proof, then the parties are required to be heard and appropriate orders be passed.

Let the parties be ready to advance arguments, in the event any talks on settlement are failed.

5. In the meantime, although considering that there are several matters and the previous orders do not reflect the exact amount which is required to be deposited, the BEST is permitted to deposit appropriate amounts. The information in regard to the amounts so deposited be furnished to the advocate for the respondents.

6. Parties to act on an authenticated copy of this order.

[G.S. KULKARNI, J.] Page 4 of 4

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20 February, 2023