Bombay High Court
Jawaharlal Nehru Port Trust (Jnpt) vs Union Of India, Through Secretary And ... on 25 November, 2016
Bench: Anoop V. Mohta, A.S. Gadkari
ssm 1 1-wp7092.13.sxw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7092 OF 2013
Jawaharlal Nehru Port Trust (JNPT) ....Petitioner
Vs.
Union of India & Ors. ....Respondents.
Mr. S.R. Nargolkar a/w Hemant Prabhulkar i/by Juris consultus for
the Petitioner.
Neerav Shah a/w Anuj Jaiswal i/by Little and Co. for Respondent Nos.
3 to 5.
Mr. V.N. Sagare, AGP for Respondent No.2.
CORAM : ANOOP V. MOHTA AND
A.S. GADKARI, JJ.
DATE : 25 NOVEMBER 2016.
ORDER:-
The parties have arrived at settlement and ultimately, reflected in Minutes of Order dated 25 November 2016, so placed on record today, which is marked "X" for identification. The statement is made that the settlement is well within the framework of law and no third person or party involved and will not be affected by this Minutes of Order. There is no question to the authorizations, as well as, the signatures of the parties.
2 Writ Petition is accordingly disposed of, in view of Minutes of Order. No order as to costs.
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