Karnataka High Court
M/S Mineral Enterprises Ltd vs The New Mangalore Port Trust on 9 April, 2013
Bench: Chief Justice, B.V.Nagarathna
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M/s Mineral Enterp1*iscsiLt,¢1.;' -. H»
A Company 1tgistci~::d«:p1;dcf' Act,
Represented its V
Mr. M.S~. --. «
S/o M.S. Slmdaram,' " %
Occ: Head, Indh*ecE--.Ta.s:a1i9r1;._ '
Earlier No. 300/_1B, 16'? Cross, Sadashivanagzr,
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F1001', West Wing, Khanij Bhe!Vfan,~No,_ -49, Course Road, '_Sr9£.._/Smf: ~ KUMAR, Advocate) VT " New Mangalore Port Trust, Panambur, Mangalorc -10. ...2
2. The Tralfic Manager, New Mangaloxe PortTrust, Panambur, Mangalore -10.
3. The Senior Deputy Tramc Manager (0), New Malone Port Trust, Panambur, Mangalore -10.
4. The Tarifi Authority M' M23501' « . Represented by its Chairman, A. l ' 4"! Floor, Bhandar Bhavan, M.P. 'Road, ' '~ . «. ' ._ Mazgoan, Mumbai - 400 om._ ' These writ Appeals are filed High Court Act praying to set aside the order. Petition No.9848/2012 (GM-RES) dated O8-11-2012. * . These Writ App"eaIeVp:pk;on1:i_11g day the court made the following ?ij__ 'V j _ _ .,-- if . p tttt A week's tithe appellant to comply with the office ebjeetio11sl,fa:iliz1g Writ appeals shall stand dismissed without 36/ CHIEF JUSTICE Sd/A JUDGE cgty '*2/v Atdltlnt cglstni '35 Conn oflarnazafl ntuloroo 560 001.