M/S. Bharat Petroleum ... vs Anant Kumar Singh & Anr
2023 Latest Caselaw 3715 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Commercial Appeal No. 15 of 2020

M/s. Bharat Petroleum Corporation Limited                         .... Appellant
                                      Versus
Anant Kumar Singh & Anr.                                       ... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. P. P. N. Roy, Senior Advocate Mr. Chandrajit Mukherjee, Advocate : Ms. Pragati Prasad, Advocate For the Respondents : Mr. Ajit Kumar, Senior Advocate : Mr. Kumar Sundaram, Advocate

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Order No. 21/ Dated: 04th October 2023

Mr. P.P.N. Roy, the learned senior counsel for the appellant has referred to the following judgments:

(i) "Indian Oil Corporation Limited Vs. Amritsar Gas Service and others" (1991) 1 SCC 533.

(ii) "Shiv Kant Yadav Vs. Indian Oil Corporation and others"

(2007) 4 SCC 410.

2. Mr. Ajit Kumar, the learned senior counsel for the respondents has tried to distinguish the judgement in "Indian Oil Corporation Limited Vs. Amritsar Gas Service and others" by referring to the judgment in "Onkar Lal Bajaj and Others Vs. Union of India and another" (2003) 2 SCC 673.

3. Arguments completed.

4. Judgment reserved.

(Shree Chandrashekhar, J.)

(Anubha Rawat Choudhary, J.) Saurav/Pankaj-