Gujarat High Court
Mt Nautical Global Vii (Ex Name Gp Iii) ... vs Nautical Global Ship Management Dmcc on 6 July, 2017
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/OJCA/179/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 179 of 2017
In ADMIRALITY SUIT NO. 2 of 2017
With
CIVIL APPLICATION (OJ) NO. 180 of 2017
In
ADMIRALITY SUIT NO. 3 of 2017
With
CIVIL APPLICATION (OJ) NO. 214 of 2017
In
ADMIRALITY SUIT NO. 2 of 2017
TO
CIVIL APPLICATION (OJ) NO. 215 of 2017
In
ADMIRALITY SUIT NO. 3 of 2017
With
ADMIRALITY SUIT NO. 2 of 2017
TO
ADMIRALITY SUIT NO. 3 of 2017
==========================================================
MT NAUTICAL GLOBAL VII (EX NAME GP III) (IMO
9110432)....Applicant(s)
Versus
NAUTICAL GLOBAL SHIP MANAGEMENT DMCC....Respondent(s)
==========================================================
Appearance:
MR DAKSHESH MEHTA, ADVOCATE for the Applicant(s) No. 1
MR. RUSHANG D MEHTA, ADVOCATE for the Applicant(s) No. 1
MS PAURAMI B SHETH, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 06/07/2017
ORAL ORDER
Ms. Paurami Sheth, learned counsel for the original plaintiff mentioned that she has no more instructions.
Mr. Shasvat Shukla, learned counsel appearing for Mr. S.P. Majmudar, states that Mr. Majmudar is to appear now on behalf of the plaintiff.
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O/OJCA/179/2017 ORDER
Considering the urgency of the matter, the vakalatnama be filed by the learned advocate who is to appear for plaintiff as soon as possible. S.O. to 17.07.2017.
(R.M.CHHAYA, J.) bjoy Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jul 07 00:53:07 IST 2017