Indian Oil Corporation vs Dattatray Eknath More And Ors
2023 Latest Caselaw 8199 Bom

2023:BHC-AS:22776-DB




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                   REVIEW PETITION (ST) NO. 3185 OF 2020
                                                    IN
                                      WRIT PETITION NO. 802 OF 2015

               Indian Oil Corporation                         }                  ....Petitioner
                                                                            (original respondent)
               V/s.
               1. Dattatray Eknath More and }                                  ....Respondents
               Anr.
                                                     -------------------

Mr. Anil Kumar K.P. a/w. Ms. Priyanka Kumar for petitioner in RPWST/3185/2020.

Mr. V.S. Kapse a/w. Mr. Freddy Bhadha for respondent no. 1 in RPWST/3185/2020 and original petitioner.

Ms. M.P. Thakur- AGP for respondent nos. 2 and 3.

---------------------

CORAM : SUNIL B. SHUKRE & SMT. BHARATI DANGRE, J.J.

(IN CHAMBER)

DATE : 9th AUGUST 2023.

PC:

. Heard.

1. The Registry has placed this matter for speaking to the

minutes of the judgment dated 4th August 2023. Para no. 14 of the said

judgment be substituted to read as "Rule is discharged". Judgment

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dated 4th August 2023 stands corrected in the above terms.

   (SMT. BHARATI DANGRE, J)                   (SUNIL B. SHUKRE, J)




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