Bombay High Court
Jagson International Ltd. (Transposed ... vs Shipping Corporation Of India on 10 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
31-COMAS-5-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ADMIRALTY SUIT NO. 5 OF 2019
JAGSON INTERNATIONAL LTD.(TRANSPOSED )
AS DEFENDANT NO.2.) AND ANOTHER )...PLAINTIFFS
V/s.
SHIPPING CORPORATION OF INDIA )...DEFENDANT
WITH
INTERIM APPLICATION NO.520 OF 2026
IN
COMMERCIAL ADMIRALTY SUIT NO. 5 OF 2019
Ms.Brinda Singh i/by Tuli & Co., Advocate for the Plaintiff no.2.
Mr.Prathamesh Kamat a/w. Ms.Sanika Kulkarni i/by Mr.Adil Patel,
Advocate for the Applicant / Defendant no.1.
CORAM : ABHAY AHUJA, J.
DATE : 10th APRIL 2026
P.C. :
1. Ms.Brinda Singh, learned Counsel, appears for the Plaintiff no.2 and submits that an Interim Application, which is not on board, has been filed seeking amendment to the plaint and that, therefore, the matter be suitably adjourned.
2. Ms.Sanika Kulkarni, learned Counsel appearing for the Defendant, has no objection.
ARTI 3. List on 3rd July 2026.
VILAS KHATATE Digitally signed (ABHAY AHUJA, J.) by ARTI VILAS KHATATE Date: 2026.04.10 20:41:44 +0530 avk 1/1 ::: Uploaded on - 10/04/2026 ::: Downloaded on - 10/04/2026 22:42:09 :::