Bombay High Court
Jagson International Ltd. (Transposed ... vs Shipping Corporation Of India on 17 October, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
4-COMAS-5-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE-ADMIRALTY JURISDICTION
COMMERCIAL ADMIRALTY SUIT NO. 5 OF 2019
Jagson International Ltd.
(transposed as Defendant No. 2) ... Plaintiff
Versus
Shipping Corporation of India ... Defendant
Ms. Brinda Singh i/b Tuli & Co. for the Plaintiff.
Mr. Prathamesh Kamat with Mr. Kayush Zariwala, Ms. Sanika Kulkarni
and Mr. Amogh Dabholkar i/b Mr. Adil Patel for the Defendant.
CORAM : ABHAY AHUJA, J.
DATE : 17th OCTOBER 2025
P.C. :
1. When the matter is called out, Mr. Kamat, learned Counsel appears for the Defendant No.1 and submits, on instructions, that the Defendant No. 1 would not be filing additional written statement as an application under Order VII Rule 11 of the Code of Civil Procedure for rejection of the Plaint is about to be filed.
2. None appears for the Defendant No. 2 nor any written statement has been filed despite elapse of 30 days as directed in order dated 12 th September, 2025.
3. List on 5th December, 2025.
(ABHAY AHUJA, J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL Nikita Gadgil 1/1 GADGIL Date:
2025.10.17 16:40:54 +0530 ::: Uploaded on - 17/10/2025 ::: Downloaded on - 18/10/2025 01:05:21 :::