Bombay High Court
Rajnish Steels vs Gac Shipping (India) Pvt. Ltd. And 2 Ors on 26 April, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY & VICE ADMIRALTY JURISDICTION
INTERIM APPLICATION NO. 3140 OF 2021
IN
COMM. ADMIRALTY SUIT NO. 07 OF 2021
Rajnish Steels ... Applicant/ Third Party.
In the matter of :
GAC Shipping (India) Pvt. Ltd., ... Plaintiff.
Vs.
1. M.V. Golden Pride & Anr. ... Defendants.
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Mr. Vishal Sheth a/w. Ridhis Nyati & Ram Jay Narayan for the Applicant in IA.
Mr. Kunal Naik i/by Bimal Rajasekhar for the Plaintiff.
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CORAM : A. K. MENON, J.
DATED : 26 th APRIL, 2022 P.C. :
1. After this matter was argued for some time, on behalf of the Applicant it is submitted that the claim for damages having been raised pursuant to the order passed in the Special Leave Petition Nos. 1055 & 1056 of 2021, the undertaking contemplated in the Bombay High Court (Original Side) Rules, 1980 would not be attracted and hence, the Applicant intends to adopt suitable proceedings in accordance with law, as may be advised. In view thereof, the learned counsel for the Applicant seeks to withdraw this Interim Application with liberty to adopt such proceedings.
2. Allowed to be withdrawn with liberty as aforesaid.
SHALIKRAM PRALHADRAO Digitally signed by SHALIKRAM PRALHADRAO BOREY (A. K. MENON, J.) BOREY Date: 2022.04.27 17:04:21 +0530 901-ia-3140-21.doc 1/1 SPB/