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Zatrix Limited vs Mv Nikiforos (Imo 9108116) on 19 March, 2020

Bench: N.V. Ramana, K.M. Joseph, B.R. Gavai

     ITEM NO.3                                   COURT NO.2                   SECTION III

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)           No.6383/2020

     (Arising out of impugned final judgment and order dated 06-03-2020
     in OJA No. 18/2018 passed by the High Court of Gujarat at
     Ahmedabad)

     ZATRIX LIMITED                                                             Petitioner(s)
                                                          VERSUS
     MV NIKIFOROS (IMO 9108116)                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.45433/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-03-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE N.V. RAMANA
                              HON'BLE MR. JUSTICE K.M. JOSEPH
                              HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)
                                           Mr.   K.V. Vishwanathan, Sr. Adv.
                                           Mr.   Shikhil Suri, Adv.
                                           Mr.   Shiv Kumar Suri, AOR
                                           Mr.   Prashant Asher, Adv.
                                           Ms.   Bulbul Singh, Adv.
                                           Ms.   Vinati Bhola, Adv.
     For Respondent(s)
                                           Mr.   Huzefa Ahmadi, Sr. Adv.
                                           Ms.   Diya Kapoor, Adv.
                                           Ms.   Pragya Baghel, AOR
                                           Mr.   Rohan Poddar, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard the learned Senior counsel appearing for the parties.

We are not inclined to interfere with the impugned order passed by the High Court of Gujarat at Ahmedabad.

The Special Leave Petition is, accordingly, dismissed.

Consequent upon the dismissal of the Special Leave Petition, pending application filed in the matter also stands disposed of.

     (VISHAL ANAND)                                                          (ANAND PRAKASH)
     COURT MASTER (SH)                                                       BRANCH OFFICER