Maharashtra Maritime Board Thr. ... vs Union Of India Thr. Ministry Of ...
2021 Latest Caselaw 12262 Bom

                                                                               1-WP.759.2021


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                                    WRIT PETITION NO. 759 OF 2021
                                                WITH
                                    WRIT PETITION NO. 1065 OF 2021
                                                WITH
                                    WRIT PETITION NO. 2505 OF 2021

                   Maharashtra Meritime Board }                  Petitioner
                             Versus
                   Union of India and Ors.    }                  Respondents

                   Mr.Saket Mone with Mr.Subit Chakrabarti i/b.Vidhi
                   Partners for the petitioner.

                   Mr.Parag A. Vyas with Mr.D.P.Singh and Ms.Karuna
                   Yadav i/b. Mr.A.A.Ansari for respondent-Union of India.

                   Ms.Sharmila Deshmukh for respondent no.2 (MCZMA).

                   Mr.Sharan Jagtiani with Mr. Yazad Udwadia and
                   Ms.Sheetal Shah i/b. Mehta and Girdharlal for
                   respondent no.6.

                   Mr.P.P.Kakade-Government   Pleader  with    Ms.R.A.
                   Salunkhe-AGP and Mr.B.V.Samant-AGP for State.

                                         CORAM :- DIPANKAR DATTA, CJ &
                                                  G. S. KULKARNI, J.

DATE :- AUGUST 31, 2021

PC :-

Hearing concluded; judgment is reserved.

SALUNKE JV Digitally signed (G. S. KULKARNI, J.) (CHIEF JUSTICE) by SALUNKE J V Date: 2021.08.31 18:06:59 +0530

J.V.Salunke,PS