Bombay High Court
M/S. Lanke Seafood Suppliers vs The Board Of Trustees Of The Port Of ... on 22 January, 2026
Author: Amit Borkar
Bench: Amit Borkar
2026:BHC-AS:3257
69-wp4233-2009.doc
MPBalekar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4233 OF 2009
M/s. Lanke Seafood Suppliers ... Petitioner
V/s.
The Board of Trustees of the
Port of Bombay ... Respondent
WITH
WRIT PETITION NO. 4231 OF 2009
None for the petitioners.
Mr. Dhruva Gandhi along with Nina Motiwalla, Janhavi
Kandekar and Anjali Kotecha i/by Motiwalla & Co. in
both the writ petitions.
CORAM : AMIT BORKAR, J.
DATED : JANUARY 22, 2026
P.C.:
1. Both the writ petitions arises out of an interim order in eviction proceedings. However, during pendency of the present writ petitions, proceedings have been decided finally.
2. Hence, nothing remains to be adjudicated in the present writ petitions. The writ petitions are, therefore, disposed of as infructuous.
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