Bombay High Court
Zubair Aslam Jerry vs Sale Proceeds Of M T Aeon on 4 July, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
27-IA-360-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION NO. 360 OF 2025
IN
COMMERCIAL ADMIRALTY SUIT NO. 55 OF 2022
ZUBAIR ASLAM JERRY AND OTHERS )...APPLICANTS
IN THE MATTER BETWEEN
ZUBAIR ASLAM JERRY AND OTHERS )...PLAINTIFFS
V/s.
SALE PROCEEDS OF MT AEON(IMO 9576818) )
AND ANOTHER )...DEFENDANTS
Mr.Navroze Seervai, Senior Advocate a/w. Ms.Neha Bhosale, Ms.Disha
Parekh i/by NDB Law, Advocate for the Applicant.
Mr.Abhishek Khare a/w. Mr.Amol Shirole i/by Khare Legal, Advocate
for the Plaintiffs.
Mr.Prashant Pratap, Senior Advocate a/w. Mr.Rishabh Saxena,
Ms.Jyotika Jain, Mr.Shubham Agrahari i/by Bose & Mitra & Co.,
Advocate for the Respondent no.2.
CORAM : ABHAY AHUJA, J.
DATE : 4th JULY 2025 P.C. :
1. Mr.Pratap, learned Senior Counsel, appears in the matter for Respondent no.2 and submits that since this matter had been argued in the month of February 2025 it would be necessary to refresh the avk 1/2 ::: Uploaded on - 05/07/2025 ::: Downloaded on - 01/08/2025 22:39:46 ::: 27-IA-360-2025.doc memory, as the principal argument by Mr.Seervai was on the issue of possessory lien after the claim of the workmen, which the learned Counsel were ad idem, ranked at priority no.1. Mr.Seervai, learned Senior Counsel, however submits that some time be granted in this matter.
2. Although the adjournment is opposed by Mr.Pratap, learned Senior Counsel, since Mr.Seervai seeks some time, list this Interim Application on 8th August 2025 as Part heard.
3. It is understood between the learned Senior Counsel that although other connected matters have also been listed on that day, since Interim Application No.360 of 2025 is part heard, it will be heard first.
(ABHAY AHUJA, J.) ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2025.07.05 19:19:46 +0530 avk 2/2 ::: Uploaded on - 05/07/2025 ::: Downloaded on - 01/08/2025 22:39:46 :::