Bombay High Court
Jagson International Ltd. (Transposed ... vs Shipping Corporation Of India on 23 January, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
33. COMAS 5-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
COMMERCIAL ADMIRALTY SUIT NO. 5 OF 2019
Jagson International Co. Ltd. (Transposed as D2) ...Plaintiff
V/s.
Shipping Corporation of India ...Defendant
Ms. Brinda Singh i/b Tuli & Co. for Plaintiff No. 2.
Mr. Devesh Dangre i/b Mr. Adil Patel for the Defendant No.1-SCI.
CORAM : ABHAY AHUJA, J.
DATE : 23rd JANUARY, 2026
P.C. :
1. When the matter is called out, Mr. Dangre, learned Counsel appears for the Defendant No. 1 and submits that the Interim Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 has been filed, which is not on board.
2. Ms. Singh, learned Counsel appears for the Applicant and seeks some time to file reply to the said Interim Application.
3. Let reply to the Interim Application be filed within a period of Digitally three weeks with copy to the other side. Rejoinder in two weeks signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2026.01.23 18:47:15 thereafter with copy to the other side. +0530
4. List on 6th March, 2026 along with Interim Application (L) No. 2181 of 2026.
(ABHAY AHUJA, J.) Nikita Gadgil 1/1 ::: Uploaded on - 23/01/2026 ::: Downloaded on - 23/01/2026 23:31:35 :::