Calcutta High Court
Tarson Products Limited vs The Owners And Parties Interested In The ... on 24 June, 2025
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-21
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ADMIRALTY JURISDICTION
(COMMERCIAL DIVISION)
IA No.GA-COM/2/2025
In
AS-COM/1/2025
TARSON PRODUCTS LIMITED
VS.
THE OWNERS AND PARTIES INTERESTED IN THE VESSEL MV SOL
PROGRESS (IMO NO.9322865) & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 24th June, 2025.
Appearance:
Mr. Krishnaraj Thaker, Sr. Adv., Mrs. Sreenita Ghosh Dostidar, Ms. Rishita Sarkar, Ms. Sneha Singhania, Advocates for the plaintiff.
Mr. Souvik Kundu, Mr. Abir Debnath, Advocates for the defendant no.1.
Mr. Sourav Kr. Mukherjee, Mr. Rohit Mukherji, Mr. Satyaki Mitra, Ms. Swastika Sengupta, Advocates for defendant no.2. The Court: This is an application made by the defendant no.2 for rejection of the above admiralty suit inter alia on the ground that this Court lacks the territorial jurisdiction to receive, try and determine the suit.
After hearing the parties it appears that the matter can be more effectively adjudicated after exchange of affidavits. 2
Let affidavit-in-opposition be filed by 18th July, 2025; reply thereto, if any, be filed by 29th July, 2025.
Let this matter appear in the monthly list of August, 2025 under the heading 'Chamber Application for Final Disposal'.
(ARINDAM MUKHERJEE, J.) pa