Bombay High Court
Kreuz Subsea Pte Ltd vs Barge Sapura 2000(Mmsi No.533130084) on 17 February, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
Digitally signed 1/1 13.COMASL-7284-2020.doc
by Gauri A.
Gaekwad
Gauri A. Date:
Gaekwad 2021.02.18
17:00:44
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ADMIRALTY SUIT (L) NO.7284 OF 2020
WITH
JUDGES' ORDER (L) NO.7286 OF 2020
IN
COMMERCIAL ADMIRALTY SUIT (L) NO.7284 OF 2020
Kreuz Subsea Pte. Ltd. ....Plaintiff
V/s.
Barge Sapura 2000
(MMSI No.533130084) ....Defendant
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Ms. Bulbul Singh-Rajpurohit i/b. M/s. Crawford Bayley and Co. for plaintiff.
Mr. Prathamesh Kamat a/w. Mr. Shailesh Poria, Ms. Rajashree Ram and Ms.
Aafreen Noor i/b. Economic Laws Practice for applicant in
IA/LD/VC/52A/2020.
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CORAM : K.R.SHRIRAM, J.
DATED : 17th FEBRUARY 2021 P.C. :
1 Interim Application No.LD-VC-52A of 2020 be listed for hearing and final disposal on 3rd March 2021.
2 The warrant of arrest has not been served. The writ of summons has not been served but Mr. Kamat waives service of writ of summons.
3 Written statement to be filed and copy served on or before 30th April 2021. Ofcourse, Mr. Kamat states that if the Court holds that defendant no.1 could not have been arrested and vacates the order of arrest, the suit itself may have to be dismissed.
(K.R. SHRIRAM, J.) Gauri Gaekwad