Bombay High Court
North East Organised Floritech Private ... vs M. V. Cma Cgm Cendrillon (Imo 9449819) ... on 24 April, 2024
Author: R.I. Chagla
Bench: R.I. Chagla
27-comas-8-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
JITENDRA
by JITENDRA
SHANKAR
NIJASURE
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
SHANKAR Date:
NIJASURE 2024.04.24
23:48:17
+0530
IN ITS COMMERCIAL DIVISION
COMM ADMIRALTY SUIT NO.8 OF 2022
WITH
INTERIM APPLICATION (L) NO.9696 OF 2023
Northeast Organized Floritech Pvt. Ltd. ...Plaintiff
Versus
M.V. Cma Cgm Cendrillon and Ors. ...Defendants
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Bhoomika Markam i/b Lloyd & Johnson for the Plaintiff.
Aditi Maheshwari i/b. Renata Partners for the Defendant Nos.1 and
2.
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CORAM : R.I. CHAGLA J.
DATE : 24TH APRIL, 2024.
ORDER :
1. The learned Counsel appearing for the Plaintiff states that though the written statement has been filed, the exhibits to the written statement are not clear.
2. The learned Advocate for the Defendant Nos.1 and 2 states that the clear copies of the exhibits shall be placed on record as 1/2 ::: Uploaded on - 24/04/2024 ::: Downloaded on - 25/04/2024 18:05:51 ::: 27-comas-8-2022.doc well as served on the other side.
3. The Defendant Nos.1 ans 2 shall do so within a period of two weeks from today.
4. Stand over to 13th June, 2024.
[ R.I. CHAGLA J. ] 2/2 ::: Uploaded on - 24/04/2024 ::: Downloaded on - 25/04/2024 18:05:51 :::