Shri Jogee Baba Petroleum vs Union Of India on 22 February, 2023

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Madhya Pradesh High Court

Shri Jogee Baba Petroleum vs Union Of India on 22 February, 2023

Bench: Nandita Dubey

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SMT. JUSTICE NANDITA DUBEY
                                           ON THE 22 nd OF FEBRUARY, 2023
                                            WRIT PETITION No. 3619 of 2019

                          BETWEEN:-
                          SHRI JOGEE BABA PETROLEUM THR. PROPRIETOR
                          DEEPAK SHARMA S/O MR. OM SHARMA, A/A 30 YEARS,
                          R/O VILLAGE KAKRETHI, TEHSIL DEVENDRA NAGAR,
                          DISTRICT PANNA (MADHYA PRADESH)

                                                                                    .....PETITIONER
                          (BY MS. GHUNCHA RASOOL - ADVOCATE )

                          AND
                          1.    UNION OF INDIA THR. SECRETARY MINISTRY OF
                                PETROLEUM AND NATURAL GAS, A WINK,
                                SHASTRI BHAWAN, RAJENDRA PRASAD ROAD,
                                NEW DELHI -110001

                          2.    THE    PETROLEUM       AND NATURAL GAS
                                REGULATORY BOARD THROUGH ITS SECRETARY
                                1ST FLOOR, WORLD TRADE CENTER, BABAR
                                ROAD, NEW DELHI- 110001

                          3.    THE INDIAN OIL CORPORATION THROUGH ITS
                                MANAGING DIRECTOR G-9, ALIYAVAR JUNG
                                MARG, BANDRA EAST, MUMBAI 40051

                          4.    BHARAT PETROLEUM THROUGH ITS CHAIRMAN
                                BHARAT BHAWAN 4 AND 6 CURRIMBHOY ROAD,
                                BALAD ESTATE, MUMBAI - 400001

                          5.    HINDUSTAN       PETROLEUM     CORPORATION
                                THROUGH ITS CHAIRMAN PETROLEUM HOUSE
                                NO. 17, JAMTE JI TATA ROAD, MUMBAI 400020

                                                                                 .....RESPONDENTS
                          (SHRI S.C. CHATURVEDI - ADVOCATE FOR THE RESPONDENT NO.3)
                          (SHRI ANOOP NAIR - ADVOCATE FOR THE RESPONDENT NO.5.)

                                This petition coming on for admission this day, the Court passed the
Signature Not Verified
Signed by: BHARTI GADGE
Signing time: 2/22/2023
5:36:12 PM
                                                              2
                          following:
                                                              ORDER

The orders passed by the co-ordinate Bench at Indore in the case of Manthan Parmarthik Sanstha vs. Union of India and others (W.P. No.1294/2019) and also by the Gwalior Bench in the case of Munnalal Agrawal and another vs. Union of India and others (W.P. No.2001/2019) have been brought to the notice of this Court by the counsel for the respondents. It is pointed out that the subject matter of the present petition was also the subject matter of the two petitions (supra) and the same has been dismissed by the co-ordinate Benches at Indore and Gwalior.

In view of the orders passed in the case of the aforesaid petitions and as fairly admitted by the counsel for the petitioner also, this petition has rendered infructuous.

Accordingly, this petition is dismissed as having been rendered infructuous.

(NANDITA DUBEY) JUDGE b Signature Not Verified Signed by: BHARTI GADGE Signing time: 2/22/2023 5:36:12 PM

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