Madras High Court
Ms Ennero Fzco vs Om Freight Forwarders Limited on 30 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
A Nos. 2045 & 2046 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.04.2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
A Nos. 2045 and 2046 of 2026
in C.S. (Comm.Div.) No.314 of 2025
Ms ENNERO FZCO
a Company incorporated under the laws of the
UAE and having its office at JBC1 Tower, Office
2203 Jumeirah Lake Towers, Dubai PO Box
338220United Arab Emirates, Represented
herein by Its Power of Attorney Agent,
Mr. Gajendra Harakhchand Golchha
..Applicant in both
applications
Vs
1. Om Freight Forwarders Limited
Om Freight Forwarders Limited
A company incorporated under the laws of
India having its registered office at 101
Jayant Apts A wing Opp Sahar Cargo
Complex Sahar Andheri E Mumbai 400099
Maharashtra India through its Authorised
Signatory Mr Raj Ashwin Joshi
2. Owners and Parties interested in the Vessel
M V Nereus Progress
IMO 9170913 a Motor Vessel flying the flag
of St.Kitts and Nevis,lying at the V O
Chidambaranar Port and
Represented by her Master
..Respondents in both
applications
Prayer in A.No.2045 of 2026:
Application filed under Order XIV Rule 8 of O.S. Rules read with
Order XLII Rule 11 of The Madras High Court Admiralty Rules to permit
the Applicant/Intervenor to intervene in C.S. (Commercial Division) No.
314 of 2025, pending on the file of the Commercial Division of this Court
__________
Page1 of 4
https://www.mhc.tn.gov.in/judis
A Nos. 2045 & 2046 of 2026
as party(ies) interested in the Second Respondent/Defendant Vessel,
M.V.Nereus Progress (IMO 9170913), a motor vessel, flying the flag of
St.Kitts and Nevis, presently lying at the Port of Tuticorin and within the
territorial waters of India.
Prayer in A.No.2046 of 2026:
Application filed under Order XIV Rule 8 of O.S. Rules read with
Order XLII Rule 11 of The Madras High Court Admiralty Rules read with
Section 4(1)(I) of the Admiralty (Jurisdiction and Settlement of Maritime
Claims) Act, 2017, to grant an order of arrest and immediate sale of the
Vessel M.V. Nereus Progress (IMO 9170913), a motor vessel, flying the
flag of St. Kitts and Nevis, presently lying at the Port of Tuticorin, within
the jurisdiction of this Court along with her hull, gear, tackle, engines,
machinery, bunkers, equipment, furniture, fixture and all other
paraphernalia and appurtenances, and direct the deposit of the sale
proceeds in this Court towards satisfaction and by way of security towards
the Applicant’s claim.
For Applicant: Mr.M.Vaidhiyanathan
For Respondents: Mr.C.Thiagarajan for R1
Ms.Deepika Murali for R2
ORDER
Asserting that bunkers were supplied to the defendant vessel for a sum of USD 97720, the applicant has applied to intervene in the suit filed by the first respondent/plaintiff. The applicant also seeks arrest of the vessel MV NEREUS PROGRESS (IMO 9170913).
__________ Page2 of 4 https://www.mhc.tn.gov.in/judis A Nos. 2045 & 2046 of 2026
2. Learned counsel for the second respondent/defendant seeks time to file a counter to these applications.
3. The applicant has enclosed invoices and delivery notes relating to the supply of bunkers. On perusal, it appears prima facie that the applications relate to a maritime claim. Therefore, the order of arrest of vessel MV NEREUS PROGRESS (IMO 9170913) is extended to cover the claim made by the applicant in these applications.
4. The warrant for arrest shall be issued by the Registry in accordance with the Admiralty Rules. The applicant is permitted to communicate this order to the Port authorities.
5. List on 16.06.2026. Counter, if any, shall be filed by then.
30.04.2026 mmi P.S: UPLOAD FORTHWITH __________ Page3 of 4 https://www.mhc.tn.gov.in/judis A Nos. 2045 & 2046 of 2026 SENTHILKUMAR RAMAMOORTHY, J.
mmi A Nos. 2045 and 2046 of 2026 in C.S. (Comm.Div.) No.314 of 2025 30.04.2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis