M/S Hasan Hajee And Company vs Union Of India
2022 Latest Caselaw 12137 Kant

                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 23RD DAY OF SEPTEMBER, 2022

                        PRESENT

 THE HON'BLE MR. ALOK ARADHE, ACTING CHIEF JUSTICE

                          AND

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.291 OF 2022
                         IN
                 W.A. NO.4487/2013

BETWEEN:

M/S HASAN HAJEE & COMPANY
A PARTNERSHIP FIRM HAVING ITS OFFICE
AT NO.20/8/678, KHADEEJA COURT
NEAR OLD MUNICIPAL OFFICE
BUNDAR, MANGALORE-575 001
REPRESENTED BY ITS MANAGING PARTNER
SRI.MOHAMMED AMEEN.
                                         ...PETITIONER

(BY SRI MANU KULKARNI, ADVOCATE)

AND:


1.    UNION OF INDIA
      MINISTRY OF SHIPPING
      NO.1, TRANSPORT BHAVAN
      PARLIAMENT STREET
      NEW DELHI, BY ITS SECRETARY.

2.    THE CHAIRMAN,
      TARIFF AUTHORITY FOR MAJOR PORTS
      4TH FLOOR, BHANDAR BHAVAN
                                 2




     MUZAWAR PAKHADI ROAD
     MAZGAON, MUMBAI-400 010.

3.   THE CHAIRMAN
     NEW MANGALORE PORT TRUST
     PANAMBUR
     MANGALORE-575 010.

                                                 ...RESPONDENTS

(BY SRI M.UNNIKRISHNAN, CGSC, FOR R1 & R2,
    R3-SERVED)


                               ---


       THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1(a) R/W SECTION 114 OF CPC, 1908, PRAYING TO
REVIEW     THE      FINAL   ORDER    AND   JUDGEMENT    DATED
26.08.2021     IN    W.A.NO.4487/2013      AND   RESTORE   THE
APPEAL FOR CONSIDERATION ON MERITS ETC.,


       THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS    DAY,     ACTING     CHIEF    JUSTICE,     PASSED   THE
FOLLOWING:


                             ORDER

This petition is filed seeking review of the judgment

dated 26.08.2021 passed in W.A.No.4487/2013.

After hearing the learned counsel for the parties and

for the reasons assigned in the review petition, the Judgment

dated 26.08.2021 passed in W.A.No.4487/2013 is hereby

recalled and restored to its original file.

Accordingly, the review petition is allowed.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

HR