Bombay High Court
Siemens Ltd vs Union Of India Through The Jt. ... on 17 January, 2022
Bench: R.D. Dhanuka, S. M. Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally signed by
KANCHAN KANCHAN VINOD
VINOD MAYEKAR
Date: 2022.01.19
MAYEKAR 11:01:04 +0530
INTERIM APPLICATION (ST) NO. 25948 OF 2021
IN
WRIT PETITION NO. 11539 OF 2019
Apar Industries Ltd. ..... Applicant/
Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 9640 OF 2019
Sandvik Asia Pvt. Ltd. ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION (ST) NO. 93761 OF 2020
Proctor and Gamble Health Limited ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 8388 OF 2019
Finolex Industries Ltd. ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 11539 OF 2019
Apar Industries Ltd. ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
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ALONGWITH
WRIT PETITION NO. 986 OF 2019
Siemens Ltd. ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
INTERIM APPLICATION NO. 3665 OF 2020
IN
WRIT PETITION NO. 986 OF 2019
M/s. Siemens Limited ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 8334 OF 2019
Cummins India Limited ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 4979 OF 2019
Cummins Technologies India Private Limited ..... Petitioner
VERSUS
The Union of India & Ors. ..... Respondents
Mr.V.Sridharan, Senior Advocate, a/w. Mr.Sriram Sridharan for the
Petitioners in WP/9640/2019 and WP/8388/2019.
Mr.Jitendra Motwani, a/w. Mr.Chirag Shetty for the Applicant in
IA/3665/2020 and for the Petitioners in WP/986/2019, WP/8334/2019
and WP/4979/2019.
Mr.Prakash Shah, i/b. PDS Legal for the Petitioners in
WPST/93761/2020.
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Mr.Pradeep S.Jetley, Senior Advocate, a/w. Mr.J.B.Mishra for the
Respondents in WP/986/2019, WP/8334/2019, WP/4797/2019.
Mr.Vijay Kantharia, a/w. Mr.Ram Ochani for the Respondents in
WP/9640/2019 and for the Respondent nos. 1 and 2 in WP/8388/2019.
Mrs.A.A.Purav, A.G.P. for the Respondent State.
CORAM: R. D. DHANUKA AND
S.M.MODAK, JJ.
DATE : 17th JANUARY, 2022
(Through Video Conference)
P.C:-
By this interim application, the applicant seeks amendment to the
writ petition. Learned counsel for the Government has no objection if
the amendment is permitted. Interim application is allowed. No order
as to costs. Re-verification is dispensed with. Amendment to be carried
out within one week from today. Amendment also be carried out in the
copies supplied to the respondents. The respondents would be at
liberty to file additional reply to the amended copy of the petition
within one week thereafter.
2. Time to carry out amendment in Writ Petition No.9640 of 2019
is extended by one week from today. Re-verification is dispensed with.
Amendment also be carried out in the copies supplied to the
respondents.
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3. Place this batch of petitions for hearing and final disposal on 11th
February, 2022.
4. The parties are at liberty to file brief written submissions along
with copies of the judgments which they propose to rely upon in
support of their rival contentions with copies to be served upon the
other side in advance.
5. Place Interim Application No.3665 of 2020 in Writ Petition
No.986 of 2019 also on board along with other matters.
6. If for any reasons, the writ petitions are not heard finally on 11 th
February, 2022, the applicant in Interim Application No.3665 of 2020
would be at liberty to press for interim relief. Reply to the said interim
application, if any, shall be filed within two weeks from today with a
copy to be served upon the petitioner's advocate simultaneously. It is
made clear that no further extension of time would be granted.
[S.M.MODAK, J.] [R.D.DHANUKA, J.]
