Bombay High Court
North East Organised Floritech Private ... vs M. V. Cma Cgm Cendrillon (Imo 9449819) ... on 20 February, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
59-COMAS-8-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by KANCHAN
ADMIRALTY AND VICE-ADMIRALTY JURISDICTION
KANCHAN PRASHANT
PRASHANT DHURI
DHURI Date:
2026.02.21
IN ITS COMMERCIAL DIVISION
10:40:12 +0530
COMMERCIAL ADMIRALTY SUIT NO. 8 OF 2022
North East Organised Floritech Private Limited ... Plaintiff
Versus
M. V. CMA CGM Cendrillon (IMO 9449819) and others ... Defendants
............
Ms. Bhoomika Markam instructed by Llyod & Johnsons, Advocate for
the Plaintiff.
Mr. Prathamesh Kamat alongwith Ms. Arpeeta Panvalkar instructed by
Renata Partners, Advocate for the Defendants No.1 and 2.
............
CORAM : ABHAY AHUJA, J.
DATE : 20 FEBRUARY 2026
P.C. :
1. This matter has been listed for marking of Plaintiff's documents.
2. When the matter is called out, Ms. Markam, learned Counsel, appears for the Plaintiff and submits that the Plaintiff's witness is present in Court.
3. The learned Court Associate of this Court is requested to administer oath to the Plaintiff's witness Mr. Piyush Upadhyay, Director of Plaintiff. However, Ms. Markam has tendered only a copy of the evidence of the Plaintiff's witness on which no oath can be administered.
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59-COMAS-8-2022.doc
4. Accordingly, the witness is discharged.
5. List on 2nd April 2026 for marking of the Plaintiff's documents.
6. Let the Plaintiff's witness remain present in Court on the next date alongwith the original affidavit of evidence and affidavit and compilation of documents.
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