Milind Vidyasagar Ghate vs Bharat Prtroleum Corporation Ltd. And 3 ... on 8 March, 2021

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Bombay High Court

Milind Vidyasagar Ghate vs Bharat Prtroleum Corporation Ltd. And 3 ... on 8 March, 2021

Author: Riyaz I. Chagla

Bench: K.K.Tated, Riyaz I. Chagla

                                                                    1.3070.17-wp.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally
           signed by
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
           Basavraj G.
Basavraj   Patil
G. Patil   Date:
           2021.03.09
                                             WRIT PETITION NO.3070/2017
           15:23:09
           +0530



                         Milind Vidyasagar Ghate                  ..... Petitioner

                                Vs.

                         Bharat Petroleum Corporation Ltd.
                         & Ors.                                   ..... Respondents



                         Mr. Mihir Desai, Senior Advocate with Ms. Jai Kanade, Mr.
                         Ayaz Bilawala, Ms. Neha Bhatt i/b. Bilawala & Co. for the
                         Petitioner
                         Mr. R. S. Pai with Anand R. Pai, Kaushal Udshi i/b. M/s.
                         Sanjay Udeshi & Co. for Respondent Nos.1 to 3
                         Mr. Neel Helekar for Respondent No.4.


                                                   CORAM:    K.K.TATED &
                                                             RIYAZ I. CHAGLA, JJ.

DATED : MARCH 8, 2021 P.C. 1 Heard. The learned senior counsel for the Petitioner submits that this Court, by order dated 27.11.2018 had allowed the Chamber Summons No.374/2018 to carry out amendment. He submits that the amendment has already been carried out, however, by mistake, it remained on their part to serve an amended copy of the Writ Petition on the other side. He undertakes to serve the same on other side on or before 12.03.2021. The undertaking is accepted.

2 Hence, the following order is passed:

Basavraj G. Patil 1/2

1.3070.17-wp.odt a. The Petitioner to serve an amended copy of the Writ Petition on the Respondents on or before 12.03.2021.

b. If an amended copy of the Writ Petition is served, liberty granted to the Respondents to file an additional Affidavit in Reply on or before 25.03.2021, with copy to other side.

       c.      S.O. to 05.04.2021.




(RIYAZ I. CHAGLA, J.)                    (K.K.TATED, J.)




Basavraj G. Patil                                             2/2

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