M/S United States Line Agency, ... vs The Board Of Trustees Of The Port Of ...
2022 Latest Caselaw 2924 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  FIRST APPEAL (ST) NO.6351 OF 2021
                                        WITH
            INTERIM APPLICATION (ST) NO.6353 OF 2021


M/s.United          States       Line     Agency,   ..     Appellant
Mumbai

                       Versus

The Board of Trustees of the Port of                ..     Respondent
Bombay


                                           ...

Mr.Vaibhav Charalwar with Ms.Sharanya Mahimtura i/b
Lexicon Law Partners for the Appellant.
                                           ...

                          CORAM: BHARATI DANGRE, J.

DATED : 24th MARCH, 2022

P.C:-

1. At the outset, the learned counsel states that respondent No.1 is served by private service. He shall place on record, the affidavit of service.

2. Interim Application (St) No.6353 of 2021 seeks condonation of delay in instituting an appeal being aggrieved by the judgment and decree dated 09/05/2013 passed by the City Civil Court, Mumbai in Special Civil Suit No.10033 of 1990.

M.M.Salgaonkar





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The delay is sought to be justified in paragraph 3 of the application.

3. Issue notice to respondent Nos.1 and 2, making it returnable on 25/04/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar