Mr.Dushyant R. Patel Sole Prop. Of ... vs Lpg Maharshi Mahatreya And 2 Ors
2021 Latest Caselaw 3140 Bom

                                                        1/2                      8&9.ADMS-37-2017.doc
           Digitally signed
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.02.18
           17:43:36
           +0530                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ADMIRALTY AND VICE ADMIRALTY JURISDICTION
                                         ADMIRALTY SUIT NO.37 OF 2017

               Dushyant R. Patel
               sole Prop. of Gujarat Mariners            ....Plaintiff
                          V/s.
               LPG Maharshi Mahatreya & Ors.         ....Defendants
                                                    WITH
                                         ADMIRALTY SUIT NO.38 OF 2017

               Dushyant R. Patel
               sole Prop. of Gujarat Mariners            ....Plaintiff
                          V/s.
               LPG Maharshi Shubhatreya & Ors.     ....Defendants
                                                  ----
               Mr. Arnab Ghosh i/b. Mr. Manoj Khatri for plaintiff.
               Mr. Prathamesh Kamat i/b. Ganesh and Co. for defendant no.2.
               Mr. Shariq Nachan i/b. AAT Legal and Co. for defendant no.3.
                                                  ----
                                                   CORAM : K.R.SHRIRAM, J.

DATED : 17th FEBRUARY 2021

P.C. :

ADMIRALTY SUIT NO.37 OF 2017 WITH ADMIRALTY SUIT NO.38 OF 2017

1 Mr. Ghosh states that the directions as contained in paragraphs

2 and 3 of the order dated 25th February 2020 has been complied with.

Mr. Ghosh states that due to lockdown, which happened in third or fourth

week of March 2020, they could not file the list of witnesses and affidavit in

lieu of examination in chief. Mr. Ghosh also states that in the meanwhile,

plaintiff has informed Mr. Ghosh that there are some more documents which

are required to be filed and they are in the process of locating. Mr. Ghosh

states that on or before 26th February 2021 plaintiff will file list of witnesses

Gauri Gaekwad 2/2 8&9.ADMS-37-2017.doc

and affidavit in lieu of examination in chief of its first witness and serve a

copy thereof upon defendants. Mr. Ghosh states that if his client is able to

locate those new documents, he shall mention about the same in the

evidence affidavit and seek leave for taking those documents on record by

explaining the reason why it could not be listed in the affidavit of

documents in accordance with the judgment of this Court in M.V. Glory I

2 As last chance, stand over to 3rd March 2021. It is made clear

that if these directions are not strictly complied with, plaintiff's evidence

will be closed.

(K.R. SHRIRAM, J.)

Gauri Gaekwad