EX. SERVICEMEN ENTERPRISES Vs. TRAFFIC MANAGER

JUDGEMENT

(1.) Having heard learned counsel for the appellant and learned counsel for the respondents Port Trust, it is not in dispute that such matters have already been dealt with by the Division Bench of this Court in a batch of writ Appeals leading Writ Appeal No.4296 of 2019, where the following order was passed on 13.12.2019:-

(2.) This writ appeal is accordingly disposed of on the same terms. No costs. Consequently, connected CMP No.6723 of 2020 is closed.