Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 4]

Bombay High Court

Altus Uber Imo No. 9385300 vs Siem Offshore Rederi As And Swordfish ... on 22 April, 2019

Bench: S.C. Dharmadhikari, B.P. Colabawalla

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            ORDINARY ORIGINAL CIVIL JURISDICTION

         COMMERCIAL APPEAL LODGING NO. 465 OF 2018
                            In
NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS 2280 OF 2018

        Altus Uber Imo No. 9385300                           ....Petitioner
                    V/S
        Siem Offshore Rederi As                           ....Respondent

WITH NOTICE OF MOTION IN COMMERCIAL APPELLATE DIVISION MATTERS LODGING NO. 1089 OF 2018 In COMMERCIAL APPEAL LODGING NO . 465 OF 2018 Altus Uber Imo No. 9385300 ....Petitioner V/S Siem Offshore Rederi As ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL APPELLATE DIVISION MATTERS LODGING NO. 1137 OF 2018 In COMMERCIAL APPEAL LODGING NO . 465 OF 2018 Altus Uber Imo No. 9385300 ....Petitioner V/S Siem Offshore Rederi As And Swordfish Shipco ....Respondent Limited (intervener) WITH COMMERCIAL APPEAL NO. 86 OF 2019 In Page 1/2 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:21:46 ::: NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS 2280 OF 2018 Swordfish Shipco Ltd. ....Petitioner V/S Siem Offshore Redri As And Anr. ....Respondent Ms.Priyanka Pol i/b Pol Legal Juris for the Applicant/Appellant in COMAP/465/2018

-Mr.Prashant Pratap,Senior Counsel a/w Mr.Vishal Muglikar, Mr.Nishaan Shetty i/b Kaushik S. Krishnawmay for the Respondent (Orig.Plaintiff) IN COMAP/465/2018 Mr.Akshay Kolse Patil a/w Mr.. Majumdar a/w Mr.Ruchir Goenka i/b Bose & Mitra & Co for the Appellant in COMAP/86/2019 and applicant-Swordfish Shipco Ltd.- in NMCAL/1137/2018 and Respondent No.2 in COMAPL/465/2018 CORAM : S.C. DHARMADHIKARI & B.P. COLABAWALLA, JJ DATE : 22nd April, 2019 P.C. :

Due to paucity of time the matter is adjourned.Ad-interim relief if any to continue till then. Stand over to 23/04/2019.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:21:46 :::