Suruchi Rajendra Gurjar vs Board Of Trustees Of The Mumbai ...
2022 Latest Caselaw 12751 Bom

                                                                      nob-tob wp 3724-22-os


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                   WRIT PETITION NO.3724 OF 2022
                                               WITH
                             INTERIM APPLICATION (L) NO.20973 OF 2022

                      Suruchi Rajendra Gujar          ... Petitioner
                           versus
                      Board of Trustees of the Mumbai
                      Port Authorities and Ors.       ... Respondents

                      Ms. Khushboo Rupani with Mr. Rahul Jain and Ms.
                      Mahafrin Mehta i/by HSA Advocates for respondent
                      nos.1 and 2.
                                              CORAM: DIPANKAR DATTA, CJ. &
                                                     ABHAY AHUJA, J.

DATE: DECEMBER 07, 2022.

P.C.:

1. Not on board; taken on board.

2. Praecipe is moved for speaking to minutes of the judgment and order dated 1st December, 2022. It stands disposed of by directing the following rectifications in the above judgment and order:

a. Replace the word "HAS" with "HSA" in the appearance mentioned in the order; b. Replace the word "MTP" with "MPT" in the 4th line of the 12th paragraph of the order; and c. Replace the word "Bombay" with "Mumbai" in the 3 line of the 19th paragraph of the order.

rd

2. This order shall be read together with the order dated 1st December, 2022.

Digitally signed by PRIYA PRIYA RAJESH RAJESH SOPARKAR (ABHAY AHUJA, J.) (CHIEF JUSTICE) SOPARKAR Date:

2022.12.08 10:26:41 +0530