Modern India Limited And Anr vs Union Of India And 2 Ors
2021 Latest Caselaw 11822 Bom

         Digitally signed
MINAL    by MINAL
         SANDIP PARAB
SANDIP   Date:
         2021.08.25
PARAB    15:34:18
         +0530




                                                                                      1&2_WP1584_07.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                             WRIT PETITION NO.1584 OF 2007
                                                         WITH
                                         INTERIM APPLICATION (L) NO.9613 OF 2020

                            Modern India Limited                      ...     Petitioner / Applicant
                            Vs.
                            Union of India and others                 ...       Respondents
                                                            AND
                                                CIVIL APPELLATE JURISDICTION
                                        INTERIM APPLICATION (ST.) NO.99618 OF 2020
                                                          WITH
                                        INTERIM APPLICATION (ST.) NO.99620 OF 2020
                                                           IN
                                        CIVIL REVISION APPLICATION NO.148 OF 2011

                            Modern India Limited                                    ...     Applicant
                            Vs.
                            Bharat Petroleum Corporation Ltd. and others            ...       Respondents
                            Ms. Nikita Vardhan and Mr. Harsh Shah i/b. M/s. Kanga and Company for
                            Petitioner / Applicant in W.P.No.1584 of 2007, IAL No.9613 of 2020 as
                            also for Applicant in IAST Nos.99618 of 2020, 99620 of 2020 and
                            C.R.A.No.148 of 2011.
                            Mr. S. R. Page for Respondent No.3 in W.P.No.1584 of 2007 and Respt.
                            No.1 in C.R.A.No.148 of 2011. (BPCL)
                            Mr. Musharaf Shaikh i/b. Mr. Kiran Bhagalia for Respondent-MMRCL.
                            Mr. Ashok R. Varma for Respondent - Union of India.
                            Ms. Uma Palsuledesai, AGP for Respondent - State.

                                                               CORAM : UJJAL BHUYAN &
                                                                       MADHAV J. JAMDAR, JJ.

                                                               DATE         : AUGUST 25, 2021
                            P.C. :

Though these two matters i.e., Writ Petition No.1584 of 2007 (O.S.) and Civil Revision Application No.148 of 2011 (A.S.) were heard on 02.08.2021 whereafter judgment was reserved, we find that affidavits relied upon by the parties at the time of hearing are not on record.

2. To complete the record, we grant liberty to both the petitioner and

1&2_WP1584_07.doc

the respondent to file their respective affidavits within two weeks.

3. List for directions on 08.09.2021.

(MADHAV J. JAMDAR, J.) (UJJAL BHUYAN, J.)

Minal Parab