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Bombay High Court

Ag Enviro Infraprojects Pvt. Ltd vs State Of Maha. Thru The Ministry Of Urban ... on 12 February, 2019

Author: Bharati H. Dangre

Bench: Ranjit More, Bharati H. Dangre

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.       13820 OF 2018

AG Enviro Infraprojects Private Limited.                ..Petitioner.
         Versus
State of Maharashtra & Others.                          ..Respondents.

Mr. Saket Mone for the Petitioner.
Ms. A. A. Purav, AGP for the Respondent-State.
Mr. Rohit P. Sakhadeo for Respondent No. 2 and 3.

                               Coram : RANJIT MORE &
                                       SMT. BHARATI H. DANGRE, JJ.

Date : February 12, 2019. P. C. :

1. The matter is moved before us for speaking to the minutes in the order dated 6th February 2019.
2. Following typographical errors in the said order are corrected :
[1] On page 10, in paragraph 10, the sentence "...by virtue of which the Petitioner had proposed to reduce the rate to Rs.1530/- per metric tonne......." is corrected to read as ...by virtue of which the Petitioner had proposed to reduce the rate to Rs.1570/- per metric tonne......."
[2] On page 18, in paragraph 14, the sentence "..... the building and awareness clauses, which has brought the competent rate to Rs.1.70 per metric ton." is corrected to read as "..... the patilsr 1/ 2 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 17/03/2019 04:51:56 ::: building and awareness clauses, which has brought the competent rate to Rs.1570 per metric ton."
[3] On page 37, in paragraph 26, the sentence ".... issue direction to the Respondent to implement the concluded contract executed with the Petitioners on 28.02.2018 in furtherance the Resolution No.3313 passed by the Standing Committee" is corrected to read as ".... issue direction to the Respondent to implement the concluded contract executed with the Petitioners on 28.02.2018 in furtherance the Resolution No.3314 passed by the Standing Committee".
[4] On page 1, in the appearances, name of one of the Advocates appearing on behalf of the Petitioner is inadvertently mentioned as "Vivesh Kalra" which is corrected to read as "Vishesh Kalra"
[SMT. BHARATI H. DANGRE, J.] [RANJIT MORE, J.] patilsr 2/ 2 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 17/03/2019 04:51:56 :::