Bombay High Court
Parviz Farrok Kaka And 3 Ors vs The Board Of Trustees Of The Port Of ... on 19 August, 2019
Bench: Akil Kureshi, S.J. Kathawalla
Sherla V.
chsw.274.2018_2.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
CHAMBER SUMMONS NO.274 OF 2018
IN
WRIT PETITION NO.1490 OF 2018
Perviz Farrok Kaka & Ors. ... Petitioners
Vs
The Board of Trustees of the Port of Mumbai &
... Respondents
Ors.
Ms.Dipanwita Ghosh i/b Mahernosh Humranwala for the
Petitioners
Mr.R.P. Jain ib/ HSA Advocates for Respondent Nos.1 & 2
Mr.D.A. Dube for Union of India
CORAM: AKIL KURESHI &
S.J. KATHAWALLA, JJ.
DATED: AUGUST 19, 2019 P.C.:
1. Perused the Chamber Summons and the affidavit in support thereof. For the reasons set out therein, the Chambers Summons is allowed in terms of prayer clauses (a) and (b). Amendments be carried out within one week from today.
2. List the Writ Petition on 26.8.2019.
3. Chamber Summons is accordingly disposed of.
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