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Madhya Pradesh High Court

Maa Sharda Petroleum vs Union Of India on 22 February, 2023

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

                                                       1
                            IN    THE    HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                    HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                           ON THE 22 nd OF FEBRUARY, 2023
                                           WRIT PETITION No. 3492 of 2019

                           BETWEEN:-
                           MAA    SHARDA    PETROLEUM    THROUGH    ITS
                           SINGNATORY AUTHORITY SMT. SANDHYA LODHI W/O
                           SHRI DHRUV KUMAR LODHI AGE ABOUT 30 R/O
                           VILLAGE RAIPURA (MADHYA PRADESH)

                                                                              .....PETITIONER
                           (BY SHRI RAJMANI SINGROUL - ADVOCATE )

                           AND
                           1.    UNION OF INDIA THROUGH ITS SECRETARY
                                 MINISTRY OF PETROLEUM AND NATURAL GAS A
                                 WINK A WING, SHASHTRI BHAWAN RAJENDRA
                                 PRASAD ROAD NEW DELHI (DELHI)

                           2.    THE    PETROLEUM  AND    NATURAL   GAS
                                 REGULATORY BOARD THR. ITS SECRETARY 1ST
                                 FLOOR, WORLD TRADE CENTER, BABAR ROAD
                                 (DELHI)

                           3.    INDIAN OIL CORPORATION THR. ITS MANAGING
                                 D IR ECTOR R/O G-9 ALIYAVAR JUNG MARG
                                 BANDRA EAST MUMBAI (MAHARASHTRA)

                           4.    BHARAT PETROLEUM, THR. ITS CHAIRMAN
                                 BHARAT BHAWAN, 4 AND 6 CURRIMBHOAY
                                 ROAD , BALLARD ESTATE (MAHARASHTRA)

                           5.    HINDUSTAN PETROLEUM CORPORATION THR.
                                 ITS     CHAIRMAN PETROLEUM    HOUSE-17,
                                 JAMSHEDJI TATA ROAD (MAHARASHTRA)

                                                                            .....RESPONDENTS
                           (BY SHRI PUSHPENDRA YADAV - ASSISTANT SOLICITOR GENERAL FOR
                           RESPONDENT NO.1, SHRI ADITYA ADHIKARI - SENIOR ADVOCATE WITH
                           SHRI EIJAZ NAZAR SIDDHIQUI - ADVOCATE FOR THE RESPONDENT
                           NO.3, SHRI KAPIL JAIN - ADVOCATE FOR THE RESPONDENT NO.4 AND
Signature Not Verified
Signed by: SAVITRI PATEL
Signing time: 2/23/2023
3:01:36 PM
                                                        2
                           SHRI ANNOP NAIR - ADVOCATE FOR THE RESPONDENT NO.5 )

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

Parties are at consensus that the controversy has already been decided by the Indore Bench as well as Gwalior Bench of this Court in W.P.No.1294/2019 (Manthan Parmarthik Sanstha vs. Union of India & Others) dated 19.02.2019 (Indore Bench) and W.P.No.2001/2019 (Munnalal Agrawal and Another vs. Union of India and Others) dated 11.02.2019 (Gwalior Bench) respectively.

Accordingly, in view of the aforesaid, the present petition stands dismissed. The order passed by Indore Bench as well Gwalior Bench in W.P.No.1294/2019 dated 19.02.2019 (Indore Bench) and W.P.No.2001/2019 dated 11.02.2019 (Gwalior Bench) respectively shall apply mutatis mutandis to the present case as well.

C.c. as per rules.

(MANINDER S. BHATTI) JUDGE sp Signature Not Verified Signed by: SAVITRI PATEL Signing time: 2/23/2023 3:01:36 PM