Bombay High Court
Modern India Limited And Anr vs Union Of India And 2 Ors on 25 August, 2021
Author: Madhav J. Jamdar
Bench: Ujjal Bhuyan, Madhav J. Jamdar
Digitally signed
MINAL by MINAL
SANDIP PARAB
SANDIP Date:
2021.08.25
PARAB 15:34:18
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1&2_WP1584_07.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1584 OF 2007
WITH
INTERIM APPLICATION (L) NO.9613 OF 2020
Modern India Limited ... Petitioner / Applicant
Vs.
Union of India and others ... Respondents
AND
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO.99618 OF 2020
WITH
INTERIM APPLICATION (ST.) NO.99620 OF 2020
IN
CIVIL REVISION APPLICATION NO.148 OF 2011
Modern India Limited ... Applicant
Vs.
Bharat Petroleum Corporation Ltd. and others ... Respondents
Ms. Nikita Vardhan and Mr. Harsh Shah i/b. M/s. Kanga and Company for
Petitioner / Applicant in W.P.No.1584 of 2007, IAL No.9613 of 2020 as
also for Applicant in IAST Nos.99618 of 2020, 99620 of 2020 and
C.R.A.No.148 of 2011.
Mr. S. R. Page for Respondent No.3 in W.P.No.1584 of 2007 and Respt.
No.1 in C.R.A.No.148 of 2011. (BPCL)
Mr. Musharaf Shaikh i/b. Mr. Kiran Bhagalia for Respondent-MMRCL.
Mr. Ashok R. Varma for Respondent - Union of India.
Ms. Uma Palsuledesai, AGP for Respondent - State.
CORAM : UJJAL BHUYAN &
MADHAV J. JAMDAR, JJ.
DATE : AUGUST 25, 2021
P.C. :
Though these two matters i.e., Writ Petition No.1584 of 2007 (O.S.) and Civil Revision Application No.148 of 2011 (A.S.) were heard on 02.08.2021 whereafter judgment was reserved, we find that affidavits relied upon by the parties at the time of hearing are not on record.
2. To complete the record, we grant liberty to both the petitioner and 1/2 1&2_WP1584_07.doc the respondent to file their respective affidavits within two weeks.
3. List for directions on 08.09.2021.
(MADHAV J. JAMDAR, J.) (UJJAL BHUYAN, J.) Minal Parab 2/2