J.M. Financial Asset Reconstruction ... vs The Board Of Trustees Of The Port Of ... on 7 February, 2019

[Cites 2, Cited by 15]

Bombay High Court

J.M. Financial Asset Reconstruction ... vs The Board Of Trustees Of The Port Of ... on 7 February, 2019

Bench: G. S. Kulkarni

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 1985 OF 2018

 Khandelwal Brothers Limited                        ....Petitioner
            V/S
 The Board Of Trustees Of The Port Of Mumbai     ....Respondent

And Anr WITH WRIT PETITION NO. 1439 OF 2018 Noble Fisheries Private Limited ....Petitioner V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr WITH WRIT PETITION NO. 2179 OF 2018 Baltic Trading Company Private Limited. ....Petitioner V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr.

WITH WRIT PETITION NO. 2351 OF 2018 J.m. Financial Asset Reconstruction Company ....Petitioner Limited V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr.

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WITH WRIT PETITION NO. 2695 OF 2018 Hindustan Unilever Limited. (formerly Known ....Petitioner As Hindustan Lever Limited) V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr.

WITH WRIT PETITION NO. 2707 OF 2018 Hindustan Unilever Limited (formerly Known ....Petitioner As Hindustan Lever Limited) V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr WITH WRIT PETITION LODGING NO. 2902 OF 2018 Hindustan Unilever Limited. (formerly Known ....Petitioner As Hindustan Lever Limited) V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And Anr.

WITH WRIT PETITION LODGING NO. 2907 OF 2018 Hindustan Unilever Limited ....Petitioner V/S The Board Of Trustees Of Port Of Mumbai And ....Respondent Anr Page 2/4 ::: Uploaded on - 07/02/2019 ::: Downloaded on - 08/02/2019 04:34:46 ::: WITH WRIT PETITION LODGING NO. 2909 OF 2018 Hindustan Unilever Limited (formerly Known ....Petitioner As Hindustan Lever Limited) V/S The Board Of Trustees Of Port Of Mumbai And ....Respondent Anr WITH WRIT PETITION LODGING NO. 3191 OF 2018 Devkumar Gopaldas Aggarwal And 2 Ors ....Petitioner V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And 3 Ors WITH WRIT PETITION LODGING NO. 3192 OF 2018 Devkumar Gopaldas Aggarwal And 2 Others ....Petitioner V/S The Board Of Trustees Of The Port Of Mumbai ....Respondent And 3 Others CORAM : G. S. KULKARNI, J DATE : 7th February, 2019 Page 3/4 ::: Uploaded on - 07/02/2019 ::: Downloaded on - 08/02/2019 04:34:46 ::: P.C. :

On account of paucity of time, matter stands adjourned to 14/02/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.

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Bombay High Court