The Trustees Of The Port Of Bombay vs Sayed Abdul Hamid Mohomudashah ...
2023 Latest Caselaw 6259 Bom

2023:BHC-OS:6117
           SWAROOP Digitally
                   SWAROOP
                             signed by

           SHARAD SHARAD PHADKE
                   Date: 2023.07.06
           PHADKE 18:48:25 +0530                                                          M crr 353 of 2021.doc

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                   COURT RECEIVER'S REPORT NO.353 OF 2021
                                                    IN
                                             SUIT NO.517 OF 1966

            The Trustees of the Port of Bombay         ...     Plaintiff
                  versus
            Sayed Abdul Hamid Mohammed Shah Kadri
            and Ors.                                   ...     Respondents
                                               WITH
                             COURT RECEIVER'S REPORT NO.353 OF 2022
                                               AND
                             COURT RECEIVER'S REPORT NO.345 OF 2022

            Ms. Khushboo Rupani i/by HSA Advocate, for Plaintiff.
            Mr Mustafa Bohra i/by Solomon and Co., for Defendant Nos.1A to 1H.
            Mr. Denzil D'Mello with Mr. Austin Fernandes, for Respondent No.1.
            Mr Niranjan Shimpi, for Union of India
            Mr. E.B.Sivakumar, 1st Asstt. To Court Receiver with Ms. S.S.Dukhande, ASO,
            present.

                                         CORAM:       N.J.JAMADAR, J.

                                         DATE :       3 JULY 2023

            P.C.

1. A praecipe is moved for Speaking to the Minutes of the Judgment and

Order dated 5 June 2023.

2. In the appearances, "Mr. Denzil D'Mello with Mr. Austin Fernandes,

for Defendant No.1", be corrected to read as "Mr. Denzil D'Mello with Mr. Austin

Fernandes, for Respondent No.1."

3. Similarly, in paragraph Nos.29 and 34, "Defendant No.1" be substituted

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M crr 353 of 2021.doc

to read as "Respondent No.1."

4. In line 3 of paragraph No.9, add the word 'Judge' after the word 'Single'.

5. In paragraph No.19, '29 April 2017' be corrected to read as '20 April

2017', and '2 May 2017', be corrected to read as '29 April 2017'.

6. Necessary corrections be carried out in the original judgment and order

dated 5 June 2023 and corrected judgment and order be uploaded accordingly.

                                                                   ( N.J.JAMADAR, J. )




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