Bombay High Court
Siddarth Carbochem Products Ltd ... vs The Union Of India Through Ministry Of ... on 9 August, 2024
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
This Order is Speaking to Minutes order of order dated //
178.24ra
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
REVIEW APPLICATION NO.178 OF 2024
IN
CIVIL APPLICATION NO.3756 OF 2024
IN
WRIT PETITION NO.9735 OF 2023
Siddarth Carbochem Products Ltd, Through its Authorised Officer
VERSUS
The Union of India & Others
....
Ms Vishakha Patil, Advocate h/f Ms P. S. Talekar, Advocate for
Applicant;
Mr V. M. Kagne, A.G.P. for Respondent Nos.5 and 6
CORAM : RAVINDRA V. GHUGE
AND
Y. G. KHOBRAGADE, JJ.
DATE : 9th August, 2024
PER COURT:
1. This is a motion for speaking to the minutes of the
order, dated 12/07/2024. The learned Advocate for the Petitioner
points out an inadvertent mistake in the dates in paragraph Nos.2
and 6 of the said order.
2. In view of the above, this motion is allowed.
This Order is Speaking to Minutes order of order dated //
178.24ra
3. In Paragraph No.2, the date '22/04/2024' be replaced
with the date '22/03/2024'.
4. In Paragraph No.6, the date '22/03/2024' be replaced
with the date '22/04/2024'.
5. Corrections as above, be made accordingly and the
corrected order be uploaded.
(Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)
sjk
This Order is Speaking to Minutes order of order dated //
178.24ra
(This order dated 12/07/2024 stands corrected in view of the
order dated 09/08/2024, passed on a motion for speaking to
the minutes of the order)
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
REVIEW APPLICATION NO. 178 OF 2024 IN
CIVIL APPLICATION NO. 3756 OF 2024 IN
WRIT PETITION NO. 9735 OF 2023
Siddarth Carbochem Products Ltd.
Through its Authorised Officer .. Applicant
versus
The Union of India & others .. Respondents
Ms. P. S. Talekar, Advocate for the Applicant.
Mr. S. W. Munde, Standing Counsel for Respondent Nos. 1 to 3.
Mr. D. S. Ladda, Advocate for Respondent No. 4.
Mr. V. M. Kagne, Advocate for Respondent Nos. 5 and 6.
CORAM : RAVINDRA V. GHUGE AND
R. M. JOSHI, JJ.
DATE : 12th JULY, 2024.
PER COURT :
1. This Civil Application is filed for recall/review of the
judgment and order dated 22.04.2024 passed in Civil Application
No. 3756/2024.
2. Writ Petition No. 9735/2023 came to be decided by
judgment dated 22.03.2024. After disposal of the Petition, Civil
Application No. 3756/2024 came to be filed for seeking modification
This Order is Speaking to Minutes order of order dated //
178.24ra
of the order. This Application was allowed on 22.04.2024 with
following directions :-
a) The Assistant Drug Controller is hereby directed
to issue NOC for release of the consignment (of the
Applicant) of Salicylic Acid industrial/technical, within a
period of 15 days from today.
b) The customs authorities shall release the
consignment, forthwith.
c) The Applicant/Petitioner shall be bound by the
undertaking tendered to this Court, as recorded in our
order dated 22.03.2024.
3. Thereafter a motion for speaking to the minutes was
moved in respect of order dated 22.04.2024. After hearing learned
counsel for Petitioner for some time, this Court was of the view that
the submissions advanced before this Court for correction would
not be within the ambit of motion for speaking to the minutes and
this will require hearing. A statement was made on behalf of the
Petitioner that Review Application would be filed and accordingly,
present Application is placed before this Court.
4. We have heard learned counsel for the Petitioner and
Respondents for some time. It is thereafter, the learned counsel for
Petitioner, on instructions, makes a statement that now, the
Petitioner does not wish to seek any clarification/review of the
order and asks for maintaining the order of disposal of the Petition.
This Order is Speaking to Minutes order of order dated //
178.24ra
This statement is sought to be opposed by learned counsel for the
Respondents.
5. It is pertinent to note that the Petitioner had sought
modification/clarification of the order dated 22.03.2024 and at no
point of time Respondents have raised any issue with regard to the
said order or order passed thereafter on Civil Application.
6. In view of the above, the request made by Petitioner is
accepted. Order dated 22.04.2024 passed in Civil Application No.
3756/2024 and order dated 10.05.2024 passed on motion for
speaking to the minutes stand recalled. Civil Application no.
3756/2024 and the motion for speaking to the minutes stand
disposed of as withdrawn by the Petitioner.
( R. M. JOSHI) ( RAVINDRA V. GHUGE)
JUDGE JUDGE
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