Calcutta High Court
Purti Vanaspati Pvt Ltd vs The Owners And Parties Interested In The ... on 19 July, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
TA 40 of 2016
AS 2 of 2016
GA 2053 of 2016
GA 2070 of 2016
IN THE HIGH COURT AT CALCUTTA
Admiralty Jurisdiction
Original Side
PURTI VANASPATI PVT LTD
Versus
THE OWNERS AND PARTIES INTERESTED IN THE VESSEL M.T. FENG HAI 21
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 19th July, 2016.
Appearance:
Mr. Ranjan Bachawat, Sr. Adv.
Mr. K. Thaker, Adv.
Mr. Anurag Bagaria, Adv.
Mr. Divya Singhania, Adv.
Mr. Tilok Kumar Bose, Sr. Adv.
Mr. Partha Basu, Adv.
Mr. S. Ghose, Adv.
The Court: The respondent shall furnish an authenticated copy
of the Chartered party agreement or the document evidencing the Charter party to the Advocate-on-record of the petitioner by 21st July, 2016.
The plaintiff shall be at liberty to execute the General Average Bond after going through the Charter party agreement or the document evidencing the Charter party in the meantime without prejudice. The vessel under arrest is permitted to sail to Budge 2 Budge. The vessel on arrival at Budge Budge shall discharge the cargo of the other consignees, namely, W.E.COX and W.K. Webster and/or their nominees or successors in interest.
Subject to furnishing the bond, the respondent is directed to deliver the cargo to the plaintiff.
Leave is given to file the supplementary affidavit. A copy of the supplementary affidavit has been served upon the learned Advocate-on-record representing the respondent in Court today.
Let the matter appear in the list on 27th July, 2016.
(SOUMEN SEN, J.) sp2.