Bombay High Court
Jagson International Ltd. (Transposed ... vs Shipping Corporation Of India on 12 September, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
23-COMAS-10-2020.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.
Ms. Sanika Kulkarni i/b Mr. Adil Patel for the Defendant No.1.
CORAM : ABHAY AHUJA, J.
DATE : 12th SEPTEMBER 2025
P.C. :
1. When the matter is called out, Ms. Singh, learned Counsel
appears for the Plaintiff and submits that after carrying out the amendments permitted by this Court, the amended proceedings have already been served. Ms. Singh also submits that the newly added Defendant No. 2 has also been served, however, none appears for the Defendant No.2.
2. Ms. Kulkarni, learned Counsel appears for the Defendant No.1 and submits that she has instructions to seek 8 weeks' time to file amended written statement.
Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
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3. It is not clear as to what written statement the Defendant No.1 needs to file on a transposition of the Plaintiff No. 1 as the Defendant No.2, however, since time is being sought on behalf of the Defendant No.1, list on 17th October, 2025.
4. Let appropriate instructions be taken on behalf of the Defendant No. 1 and and additional written statement be filed within a period of 30 days. Let the written statement on behalf of the Defendant No. 2 also be filed within a period of 30 days.
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