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Bombay High Court

Slovensnov Vadym And 11 Ors vs Osv Beas Dolphin (Imo No. 9413482) on 14 October, 2020

Author: B.P. Colabawalla

Bench: B.P. Colabawalla

                                                           7-IA-1-20 in COMAS(L)-63-19

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION

                               INTERIM APPLICATION NO. 1 OF 2020
            Digitally signed

Dhanappa
            by Dhanappa I.
            Koshti                            IN
            Date:
I. Koshti   2020.10.15
            13:35:23
            +0530
                               COMMERCIAL SUIT (L) NO. 63 OF 2019

  GAC Shipping (I) P. Ltd               ... Applicant/Plaintiff
  In the matter of
  Slovensnov Vadym & Ors.              ... Plaintiffs
        Vs.
  OSV Beas Dolphin (IMO No. 9413482) ... Defendant
                                 -----

Mr. Bimal Rajshekhar with Ms. Shweta Sadanandani, Advocates for the Applicant.

Mr. Prathamesh Kamat & Mr. Shiv Iyer i/b Ganesh & Co., Advocates for Plaintiffs.

Mr. Shubham Agrihari i/b Anoma Law Group LLP, Advocate for Defendant.

-----

CORAM: B.P. COLABAWALLA J.

(Through Video Conference) DATE : 14TH OCTOBER, 2020 P.C.:

1. The above Interim Application has been fled seeking permission for the applicant to intervene in the present suit and a direction against the respondent to the Interim Application (namely Mumbai Port Trust), to proceed against the sale proceeds of the defendant vessel for recovery of the port charges accrued in respect thereof and not look to the applicant for the same. Certain other reliefs are also sought.
Nikita Gadgil 1 of 2 7-IA-1-20 in COMAS(L)-63-19
2. I think that it is not possible to pass any order in this Interim Application until the Mumbai Port Trust is heard. The matter is therefore stood over to 28 th October 2020 with a direction to the applicant to once again serve the Mumbai Port Trust with the papers and proceedings of the present Interim Application alongwith the copy of this order, so as to enable them to appear on the next occasion.
3. Stood over to 28th October 2020.
4. This order shall be digitally signed by the Private Secretory /Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.

(B. P. COLABAWALLA, J.) Nikita Gadgil 2 of 2