Kalpataru Power Transmission Ltd vs The Union Of India And Ors
2015 Latest Caselaw 723 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                        
                           CIVIL APPELLATE JURISDICTION




                                                
                        WRIT PETITION NO.12186 OF 2013




                                               
    Ceat Ltd.                                     ... Petitioners
          v/s
    The Union of India and others                 ... Respondents

WITH WRIT PETITION NO.1799 OF 2015

Kalpataru Power Transmission Ltd. ... Petitioners

v/s The Union of India and others ... Respondents

Mr V. Sridharan, Sr. Copunsel with Mr Prakash Shah, Mr Jas Sanghavi, Ms Sarah Maay Mathew and Ms Shilpi i/b M/s PDS Legal

for Petitioners.

Mr Pradeep S. Jetly for Respondents in WP No.12186 of 2013 and for Respondent Nos.1 and 2 in WP No.1799 of 2015. Mr S.P. Bharti for Respondent No.3 in WP No.1799 of 2015.

CORAM: S.C. DHARMADHIKARI &

B.P. COLABAWALLA JJ.

                     RESERVED ON         : 1ST DECEMBER 2015.
                     PRONOUNCED ON       : 23RD DECEMBER 2015.




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                                                                         WP12186.13.sxw




                                                                            

JUDGMENT (PER B.P.COLABAWALLA J.) :-

1. Rule. Respondents waive service. By consent of parties,

rule made returnable forthwith and heard finally.

2. It is common ground before us that the facts and law to

be considered in these Writ Petitions are similar to Writ Petition

No.37 of 2014 (Balkrishna Industries Ltd. v/s Union of India and

others). It is also common ground that the decision in Writ Petition

No.37 of 2014 would govern the outcome of these Writ Petitions.

3. By our judgment and order pronounced today in Writ

Petition No.37 of 2014, we have dismissed the said Writ Petition.

Accordingly and for the reasons set out in our judgment in Writ

Petition No.37 of 2014, in these Petitions also rule is discharged

and the above Writ Petitions are dismissed. However, in the facts

and circumstances of the case, we leave the parties to bear their

own costs.

    (B.P. COLABAWALLA J.)                  (S.C. DHARMADHIKARI J.)




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