Eicl Limited vs Union Of India

WP(C) No.6666/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                     IA.NO.2/2022 IN WP(C) NO. 6666 OF 2022(G)
   PETITIONER/RESPONDENT No.4:

          AGP CITY GAS PRIVATE LIMITED, 23, RAJIV GANDHI SALAI (OMR), 1ST
          FLOOR, BUILDING NO. CORE 2, PACIFICA TECH PARK, NAVALUR, CHENNAI,
          TAMIL NADU - 600130, REPRESENTED BY ITS MANAGING DIRECTOR,

   RESPONDENTS/PETITIONER/RESPONDENT NOS. 1 TO 3:

      1. EICL LIMITED MELTHONNAKKAL P.O, THIRUVANANTHAPURAM, KERALA - 695317,
         REPRESENTED BY ITS GENERAL MANAGER (OPERATIONS) & UNIT HEAD,
         SHRI.MAHESH S.
      2. UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GAS, REPRESENTED BY
         ITS SECRETARY, SHASTRI BHAWAN, DR. RAJENDER PRASAD ROAD, NEW DELHI -
         110001.
      3. PETROLEUM AND NATURAL GAS REGULATORY BOARD, REPRESENTED BY ITS
         CHAIRPERSON, 1ST FLOOR, WORLD TRADE CENTRE, BABAR ROAD, NEW DELHI -
         110001.
      4. GAIL (INDIA) LIMITED. 16, BHIKAJI CAMA PLACE, R.K.PURAM, NEW DELHI -
         110066, REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the
   judgment dated 13-06-2022 to read as "leaving open the rights and
   contentions of all parties".
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 13-06-2022 and upon hearing the arguments of M/s.JOSEPH KODIANTHARA
   (SR.),MATHEW A KUZHALANADAN, KURIAKOSE VARGHESE, V.SHYAMOHAN, SRADHAXNA
   MUDRIKA, GEORGE J.NALAPPAT, , Advocates for Petitioner in IA/R4 in
   WP(C),M/s. E.K.NANDAKUMAR (SR.), M.GOPIKRISHNAN NAMBIAR, JOSON MANAVALAN,
   KURYAN THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN, POOJA MENON, K.JOHN
   MATHAI, Advocates for R1 in IA/WP(C), CENTRAL GOVERNMENT COUNSEL for R2 &
   R3 in IA/R1 & R2 in WP(C) and SRI. S.MOHAMMED AL RAFI, Advocate for R4 in
   IA/R3 in WP(C), the court passed the following:
                                      ORDER

Correction petition is allowed.

The second paragraph of the judgment is corrected as under:

The writ petition is closed leaving open the rights of all the parties to seek appropriate remedy. All issues raised in this Writ Petition are left open.

Sd/- V.G.ARUN JUDGE 24-06-2022 /True Copy/ Assistant Registrar