Bombay High Court
Sajjan Singh vs M. V. Altus Uber And Anr on 28 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 3 M-COMASL-21-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
ADMITRALTY SUIT (L) NO. 21 OF 2019
Rattan Deep ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 22 OF 2019
Vikram Singh ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 24 OF 2019
Ishwar Singh ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 26 OF 2019
Manmeet Singh ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 27 OF 2019
Om Prakash ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 28 OF 2019
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kpd 2 / 3 M-COMASL-21-2019.doc
Ramphal Dhull ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 29 OF 2019
Sajjan Singh ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
WITH
ADMITRALTY SUIT (L) NO. 30 OF 2019
Mohit Verma ... Plaintif
Versus
M.V. Altus Uber and another ... Defendants
Mr. N.S. Vinod Kumar for the Plaintifs.
Mr. Ruchir Goenka instructed by M/s. Bose & Mitra & Co. for the Defendants.
CORAM : S.J. KATHAWALLA, J.
DATED : 28 th MARCH, 2019 P.C.:
1. Not on board. Upon mentioning, taken on board.
2. The amount deducted by the Bank whilst remitting the security amount i.e. US 30$ in each Suit, is exempted and the Defendant may not deposit any further amounts with the Prothonotary and Senior Master.
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