Bombay High Court
Devang Ramesh Mehta vs The Borad Of Truestees Of The Port Of ... on 18 July, 2025
3-WP-2336-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2336 OF 2019
WITH
NOTICE OF MOTION NO.587 OF 2018
IN
WRIT PETITION NO.2336 OF 2019
Devang Ramesh Mehta .. Petitioner
Versus
The Borad Of Trustees for the
Port of Mumbai And 2 Ors. .. Respondents
Adv. Sunil Shetty i/b Prerak Choudhary for the Petitioner.
Adv. Roopadaksha Basu a/w Heenal Wadhwa i/b The Law Point for
Respondent No.1.
CORAM: GAUTAM A. ANKHAD, J.
DATE: JULY 18, 2025 P. C.
1. When the matter was called out, Mr. Shetty, learned counsel for the Petitioner requested for a passover as his senior was busy in another Court. The matter was kept back. The matter was then again called out in the second round, when the same request was reiterated.
2. Mr. Basu, learned counsel for Respondent No. 1 submits that the issue in the present Petition is covered by a Judgment of this Court in Harish 1/2 3-WP-2336-2019.doc Devkumar Gopaldas Aggarwal and Ors. vs. Board of Trustees of the Port of Mumbai (WP No. 482 of 2019 along with group matters) where identical challenges in the batch of approximately 20 Petitions were dismissed by this Court. The Hon'ble Supreme Court by its order dated 25th July, 2023, has not interfered with the above Judgment of Bombay High Court. Copies of both the orders were provided to the learned counsel for the Petitioner.
3. Mr. Shetty, learned counsel for the Petitioner sought time to go through the same and address the Court on the next occasion.
4. Stand over to 1st August, 2025.
[ GAUTAM A. ANKHAD, J.] Harish 2/2 Signed by: Harish V. Chaudhari Designation: PA To Honourable Judge Date: 21/07/2025 12:41:10