Bombay High Court
Indian Oil Corporation vs Dattatray Eknath More And Ors on 9 August, 2023
Bench: Sunil B. Shukre, Bharati Dangre
2023:BHC-AS:22776-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (ST) NO. 3185 OF 2020
IN
WRIT PETITION NO. 802 OF 2015
Indian Oil Corporation } ....Petitioner
(original respondent)
V/s.
1. Dattatray Eknath More and } ....Respondents
Anr.
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Mr. Anil Kumar K.P. a/w. Ms. Priyanka Kumar for petitioner in RPWST/3185/2020.
Mr. V.S. Kapse a/w. Mr. Freddy Bhadha for respondent no. 1 in RPWST/3185/2020 and original petitioner. Ms. M.P. Thakur- AGP for respondent nos. 2 and 3.
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CORAM : SUNIL B. SHUKRE & SMT. BHARATI DANGRE, J.J. (IN CHAMBER) DATE : 9th AUGUST 2023.
PC:
. Heard.
1. The Registry has placed this matter for speaking to the minutes of the judgment dated 4th August 2023. Para no. 14 of the said judgment be substituted to read as "Rule is discharged". Judgment speaking .doc varsha 1 of 2 ::: Uploaded on - 10/08/2023 ::: Downloaded on - 11/08/2023 02:24:28 ::: dated 4th August 2023 stands corrected in the above terms.
(SMT. BHARATI DANGRE, J) (SUNIL B. SHUKRE, J)
speaking .doc
varsha 2 of 2
::: Uploaded on - 10/08/2023 ::: Downloaded on - 11/08/2023 02:24:28 :::