Bombay High Court
J.M. Financial Asset Reconstruction ... vs The Board Of Trustees Of The Port Of ... on 18 September, 2018
Author: A.K. Menon
Bench: A.K. Menon
hcs
31.w2351.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2351 OF 2018
J.M. Financial Asset Reconstruction
Company Ltd. .. Petitioner.
Vs.
The Board of Trustees of the
Port of Mumbai .. Respondent.
Mr.Viren Asar with Mr.Joshna D'Souza, Mr.A. Postwala, Mr.Farid Karachiwala
and Ms.Bhakti Mehta i/b Wadia Ghandy & Co. for the Petitioner.
Mr.Ajai Fernandes i/b Motiwala & Co. for the Respondent Nos.1 and 2.
CORAM : A.K. MENON, J.
DATED : 18TH SEPTEMBER, 2018. P.C. :
1. None for the respondent, although time was granted to file an affidavit in reply, there is no affidavit on record.. MrAsar, learned counsel for the petitioner states that no affidavit has been served. Accordingly, if the respondent intends to file any affidavit in reply, the same shall be filed on or before 29th September, 2018. Rejoinder, if any, to be filed on or before 10th October, 2018.
2. Stand over to 23rd October, 2018.
Digitally signed
(A.K. MENON,J.) by Hemant Hemant Chandersen Chandersen Shiv Shiv Date:
2018.09.18 19:17:11 +0530 1/1