Bombay High Court
Laxman B Panmand And Anr vs Nuclear Power Corporation Of India Ltd. ... on 7 April, 2026
Author: R. I. Chagla
Bench: R. I. Chagla
Digitally signed
by MULEY
SHUBHAM
MULEY PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.04.08
15:07:36 1 5-WP-11333-2022.doc
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11333 OF 2022
Laxman B Panmand & Anr. ...Petitioners
Versus
Nuclear Power Corporation of India Ltd.
Thr The Company Secretary & Ors. ...Respondents
WITH
CONTEMPT PETITION NO. 65 OF 2023
-----------------
Mr. Ramesh Ramamurthy a/w Saikumar Ramamurthy for the Petitioners.
Mr. Saurabh Pakale a/w Kajal Gupta i/by M. V. Kini & Co. for Respondent
Nos.1 & 2.
-----------------
CORAM : R. I. CHAGLA AND
ADVAIT M. SETHNA, JJ.
DATED : 07 APRIL, 2026 P.C.:-
1. Mr. Ramamurthy, learned counsel for the Petitioner has sought leave to amend the Writ Petition by adding the persons named in list of persons covered by Petition at Exhibit-B to the Petition. Leave is granted. The Petitioner shall carry out the amendment by joining the aforementioned persons as party Petitioners.
2. Mr. Ramamurthy has also sought deletion of prayer clause (a) in the Petition in view of the joining of the persons as party Petitioners as above.
Leave is granted.
3. The Petitioner shall carry out the aforementioned amendment within a period of one week from today. Reverification is dispensed with. Shubham 1/2 ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/04/2026 22:42:07 :::
2 5-WP-11333-2022.doc
4. The Respondent Nos.1 and 2 are permitted to file additional affidavit- in-reply to the amended Petition within a period of two weeks from the date of service of the amended Petition.
5. Place the Writ Petition for consideration on 30 April 2026, High on Board.
[ADVAIT M. SETHNA, J.] [R.I. CHAGLA, J.] Shubham 2/2 ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/04/2026 22:42:07 :::