Bombay High Court
Jagson International Ltd. (Transposed ... vs Shipping Corporation Of India on 6 March, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
35. COMAS 5-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
COMMERCIAL ADMIRALTY SUIT NO. 5 OF 2019
Jagaosn International Ltd. (Transposed as D2) ...Plaintiff
V/s.
Shipping Corporation of India ...Defendant
WITH
INTERIM APPLICATION NO. 520 OF 2026
Ms. Brinda Singh i/b Tuli & co. for the Plaintiff No.2.
Mr. Prathamesh Kamat with Ms. Sarika Kulkarni and Mr. Amogh
Dabholkar i/b Mr. Adil Patel for the Defendant No.1/Applicant.
CORAM : ABHAY AHUJA, J.
DATE : 6th MARCH, 2026
P.C. :
Interim Application No. 520 of 2026
1. Mr. Kamat, learned Counsel appears for the Applicant in this Interim Application and submits that he has instructions not to file rejoinder.
2. Ms. Singh, learned Counsel appears for the Plaintiff No.2/Respondent and submits that the matter be suitably adjourned as she was under an impression that since no rejoinder had been filed, time would be sought for that. Ms. Singh also submits that there is another Interim Application which seeks to amend the Plaint.
3. Mr. Kamat, learned Counsel for the Applicant has no objection if the matter is adjourned.
4. List on 10th April, 2026.
(ABHAY AHUJA, J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date: Nikita Gadgil 1/1 2026.03.07 17:37:10 +0530 ::: Uploaded on - 07/03/2026 ::: Downloaded on - 13/03/2026 21:46:26 :::