Bombay High Court
Marco Power Solutions Pvt Ltd vs Dlb Nand Gaurav And 2 Ors on 17 October, 2018
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (SUITS) NO. 514 OF 2016
In
ADMIRALTY SUITS 1 OF 2016
Marco Power Solutions Pvt Ltd ....Petitioner
V/S
Dlb Nand Gaurav And 2 Ors ....Respondent
WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 74 OF 2015 In COMMERCIAL ADMIRALTY SUITS 284 OF 2015 Raj Shipping Agencies Limited ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1162 OF 2015 In ADMIRALTY SUITS 1 OF 2015 Atlantic Shipping Pvt. Ltd. ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 75 OF 2015 In COMMERCIAL ADMIRALTY SUITS 285 OF 2015 Tag Offshore Limited ....Petitioner Page 1/5 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:08:44 ::: V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1721 OF 2015 In ADMIRALTY SUITS 17 OF 2015 Raj Transport & Trading Company ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1161 OF 2015 In ADMIRALTY SUITS 6 OF 2015 Raj Shipping Agencies ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1166 OF 2015 In ADMIRALTY SUITS 17 OF 2015 Raj Transport & Trading Company ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 73 OF 2015 In COMMERCIAL ADMIRALTY SUITS 284 OF 2015 Page 2/5 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:08:44 ::: Raj Shipping Agencies Limited ....Petitioner V/S Barge Madhwa And Anr And Punj Lloyd Ltd ....Respondent (applicant) WITH NOTICE OF MOTION (SUITS) NO. 1715 OF 2015 In ADMIRALTY SUITS 1 OF 2015 Atlantic Shipping Pvt. Ltd. ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 76 OF 2015 In COMMERCIAL ADMIRALTY SUITS 285 OF 2015 Tag Offshore Limited ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1717 OF 2015 In ADMIRALTY SUITS 6 OF 2015 Raj Shipping Agencies ....Petitioner V/S Barge Madhwa And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) LODGING NO. 180 OF 2016 In Page 3/5 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:08:44 ::: ADMIRALTY SUITS 20 OF 2015 Transtar Offshore Services Pvt. Ltd. ....Petitioner V/S Dlb Nand Gaurav And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) LODGING NO. 181 OF 2016 In COMMERCIAL SUIT 73 OF 2016 Sumayla Marine Service ....Petitioner V/S Dlb Nand Gaurav And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1718 OF 2015 In ADMIRALTY SUITS 11 OF 2015 Integr8 Fuels Inc. ....Petitioner V/S Madhwa And Anr. ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1158 OF 2015 In ADMIRALTY SUITS 11 OF 2015 Integr8 Fuels Inc. ....Petitioner V/S Madhwa And Anr. And Punj Lloyd Ltd ....Respondent (applicant) Page 4/5 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:08:44 ::: CORAM : A. K. MENON, J DATE : 17th October, 2018 P.C. :
On account of paucity of time the matter stand adjourned to as per CMIS. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
( ASSOCIATE ) Page 5/5 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 02:08:44 :::