Rajkanya Tulshidas Burnase vs Honble Minister, Food, Civil ...
2021 Latest Caselaw 14303 Bom

                                               1                         3-mca-402-2021.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR.

          MISC. CIVIL APPLICATION (REVIEW) NO. 402 OF 2021 IN
                     WRIT PETITION NO. 6674 OF 2019
  Rajkanya Tulshidas Burnase Vs. Hon'ble Minister, Food, Civil Supply and Consumer
                               Protection and Others
 _____________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                   Mr. S.M. Vaishnav, Advocate for the applicant
                   Mr. V.A. Thakre, AGP for the respondents No. 1 to 3


                                    CORAM : V.M.DESHPANDE, J.

DATE : 1st October, 2021.

This is an Application for review, whereby the original respondent No.4 is praying for the review of the judgment of this Court dated 18/01/2021. In the Writ Petition, the respondent No.4 was represented by Advocate Shri D.S. Khushlani, whereas this Review Application is filed by Advocate Shri Shreyas Vaishnav.

2. After a detailed hearing, the Writ Petition filed on behalf of the non-applicants No. 4 to 8 was allowed by this Court. After hearing the learned Advocate, I am of the opinion that no case is made out for review.

3. Accordingly, the Review Application is rejected.

JUDGE MP Deshpande