M/S. Sharda Synthetics Ltd vs Union Of India And Ors
2022 Latest Caselaw 7687 Bom

          Digitally signed
          by GAURI                                        1/1                          WP-1128-2008.doc
GAURI     AMIT
AMIT      GAEKWAD
GAEKWAD   Date:
          2022.08.05
          12:49:26 +0530         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                          WRIT PETITION NO.1128 OF 2008
               M/s. Sharda Synthetics Limited              ....Petitioner
                         V/s.
               Union of India & Ors.                      ...Respondents
                                                         ----
                                                     CORAM : K.R. SHRIRAM &
                                                              MILIND N. JADHAV, JJ.

(IN CHAMBER) DATED : 4th AUGUST 2022

P.C.:

1 Suo motu called for speaking to the minutes.

2 In the judgment dated 14th July 2022, in paragraph 7, after the

words "State of Punjab Vs. Bhag Singh has held that" and before the words

"where the decisions are taken by Settlement Commissioner ", insert the

following :

"reasons introduce clarity in an order. Therefore," .

3 Rest of the judgment remains unaltered. Original judgment to

be corrected accordingly.

(MILIND N. JADHAV, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad