Bombay High Court
Taxi-Rickshaw Ola-Uber Mens Union ... vs Adani Airport Holdings Ltd. Through Its ... on 26 February, 2026
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
03-WP(L)-2960-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 2960 OF 2026
Taxi-Rickshaw, Ola-Uber Men's Union .. Petitioner
Versus
Adani Airport Holdings Ltd. And Ors. .. Respondents
Adv. Shehzad Naqvi, a/w Mr. Asif Naqvi, Ms. Amrin Syed, i/b
Naqvi Juris, for the Petitioner.
Adv. Vikram Nankani, Sr. Advocate, a/w Mr. Shanay Shah, Ms.
Shoma Maitra, Ms. Mihika Vakharia, i/b Wadia Ghandy and Co., for
Respondent No.2, MIAL.
Adv. Akshay P. Shinde, for Respondent No.3, MMRDA.
Adv. Jyoti Chavan, Addl. GP, a/w Ms. Fatima Lakdawala, AGP,
for Respondent No.4 - State of Maharashtra.
Adv. Anjali Helekar, for Respondent No.5.
CORAM: B. P. COLABAWALLA &
FIRDOSH P. POONIWALLA, JJ.
DATE: FEBRUARY 26, 2026 P. C.
1. We find that Respondent No.1 is only a shareholder of Respondent No.2. No relief is also claimed against Respondent No.1. We do not think that Respondent No.1 is either a necessary or a proper party in the above Writ Petition.
Page 1 of 2FEBRUARY 26, 2026 Darshan Patil 03-WP(L)-2960-2026.doc
2. In these circumstances, we direct that Respondent No.1 shall be deleted from the above Writ Petition.
3. The amendment shall be carried out forthwith in front of the Associate of this Court. We now place the above matter on 5th March 2026.
4. Stand over to 5th March 2026.
5. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 FEBRUARY 26, 2026 Darshan Patil Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 27/02/2026 11:41:49