Modern India Limited And Anr vs Union Of India And 2 Ors
2021 Latest Caselaw 13183 Bom

                                 1/2              4 and 5. WP.1584.2007.doc


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

Modern India Limited                                       ... Petitioner
           V/s.
Union of India and Ors.                                    ... Respondents
                            ALONGWITH
            INTERIM APPLICATION (ST) NO. 99618 OF 2020
                                IN
            CIVIL REVISION APPLICATION NO. 148 OF 2011
                            ALONGWITH
            INTERIM APPLICATION (ST) NO. 99620 OF 2020

Modern India Ltd.                                  ... Applicant
            V/s.
Bharat Petroleum Corporation Ltd. and Ors.         ... Respondents
                               ...........
Dr. Milind Sathe, Senior Advocate a/w. Mr. Gaurav Shrivastava a/w.
Ms. Nikita Vardhan and Mr. Harsh Shah i/b. Kanga and Company
for the Petitioner/Applicant in Writ Petition No. 1584 of 2007 and
Applicant in both interim applications in CRA No. 148 of 2011.
Mr. Atul Damle, Senior Advocate a/w. Mr. S. R. Page for the
Respondent No.3 in Writ Petition No. 1584 of 2007 and for the
Respondent No.1 in CRA No. 148 of 2011.
Mr. A. R. Varma for the Respondent-Union of India in Writ Petition
No. 1584 of 2007.
Mr. Musharaf Shaikh i/b. Kiran Bhagalia for the Respondent No.3
(MMRCL) in Interim Application (L) No. 99618 of 2020.
Ms. Uma Palsuledesai, AGP a/w. Mr. Dushyant Kumar for
Respondent-State in Writ Petition No. 1584 of 2007.
                               ..........
                      CORAM: UJJAL BHUYAN AND
                             MADHAV J. JAMDAR, JJ.

DATE : 15th SEPTEMBER, 2021.

(THROUGH VIDEO CONFERENCE) P. C:-

Heard learned counsel for the parties.

Sonali

2/2 4 and 5. WP.1584.2007.doc

2. We have perused our order dated 8th September, 2021.

3. Learned counsel for the petitioner submits that respondent No.3 in the Writ Petition who is also respondent No.1 in the Civil Revision Application has tendered the reply affidavit. According to him though this Court had directed that the affidavit should be in the exact form on which reliance was placed at the time of hearing, there are minor omissions in the affidavit so filed. However, he fairly submits that such omissions are not material.

4. That being the position, we accept the affidavit filed by respondent No.3/respondent No.1 and take it on record.

5. Since the hearing was already concluded on 2 nd August, 2021, judgment is reserved.

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

Sonali