Gujarat High Court
Compass Shipping And Trading Ltd vs M.V. Red Eagele Ex Izmir Bull on 16 February, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/AS/3/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ADMIRALITY SUIT NO. 3 of 2018
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COMPASS SHIPPING AND TRADING LTD,....Plaintiff(s)
Versus
M.V. RED EAGELE EX IZMIR BULL, IMO NO 7613002 & 1....Defendant(s)
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Appearance:
MR ANKIT SHAH, ADVOCATE for the Plaintiff(s) No. 1
MS PAURAMIB SHETH, ADVOCATE for the Defendant(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 16/02/2018
ORAL ORDER
1. Heard Mr.Ankit Shah, learned advocate for the plaintiff and Ms.Pauramib Sheth, learned advocate for the respondents.
2. Considering the averments made in the suit, the defendant vessel MV Red Eagle (IMO No.7613002) at present lying at Alang is arrested by the present plaintiff in terms of the order dated 19.12.2017 passed in Admirality Suit No.38 of 2017 qua the same defendant - vessel. This order is without prejudice to the rights of all the parties including other parties to the cognate suits.
3. A copy of this order be served to respondent No.2. The Port Officer and the Customs Aauthorities at Alang are directed to arrest the vehicle MV Red Eagle (IMO No.7613002).
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O/AS/3/2018 ORDER
4. It is open for the plaintiff's advocate to communicate the above order by fax message/Email at their own cost and the authorities are directed to act on fax/Email message with an ordinary copy of this order.
Notice returnable on 26th February, 2018. Direct service is permitted today.
(R.M.CHHAYA, J.) ali Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Feb 16 23:17:20 IST 2018