Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Board Of Trustees Of Mumbai ... vs Mumbai Port Trust Non Sc/St ...
2019 Latest Caselaw 39 Bom

Citation : 2019 Latest Caselaw 39 Bom
Judgement Date : 8 February, 2019

Bombay High Court
The Board Of Trustees Of Mumbai ... vs Mumbai Port Trust Non Sc/St ... on 8 February, 2019
Bench: S.C. Dharmadhikari
                                                                           (908) NMW-582-18.doc

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                  NOTICE OF MOTION NO.582 OF 2018
                                                IN
                                 REVIEW PETITION (L) NO.94 OF 2018
                                                IN
                                   WRIT PETITION NO.1164 OF 2012

                                              WITH
                                 REVIEW PETITION (L) NO.94 OF 2018
                                                IN
                                   WRIT PETITION NO.1164 OF 2012

                 The Board of Trustees of the Port of Mumbai
                 & Chairman, Mumbai Port Trust                             ... Applicants

                 In the matter between :

                 The Board of Trustees of Mumbai Port
                 Trust and Anr.                                            ... Petitioners

                                Vs

                 Mumbai Port Trust Non SC/ST Employees
                 Association and Ors.                                      . Respondents


                 Mr.R.S.Pai a/w Ms.Sneha B. Pandey i/b Motiwalla & Co. for the
                 Applicants/Petitioners.

                 Mr.V.Y.Sanglikar for Respondent Nos.1 and 2.

                                         CORAM : S.C. DHARMADHIKARI &
                                                 B.P.COLABAWALLA, JJ.

FRIDAY, 08th FEBRUARY, 2019

(908) NMW-582-18.doc

P.C. :

At the request of Mr.Sanglikar who appears for respondent

Nos.1 and 2, time is granted to file an affidavit in reply. Let that

be filed within a period of one week with advance copy to the

applicants.

[B.P.COLABAWALLA, J.] [S.C.DHARMADHIKARI, J.]

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter