The Board Of Trustees Of The Port Of ... vs The Sale Proceeds Of The Vessel Mv ...
2022 Latest Caselaw 4426 Bom

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                        ADMIRALTY & VICE ADMIRALTY JURISDICTION

                                        COMMERCIAL ADMIRALTY SUIT NO. 48 OF 2021



                        The Board of Trustees of                                  ...      Plaintiff
                        the Port of Mumbai
                                 vs.
                        The Sale Proceeds of the Vessel                           ...      Defendant
                        MV TAG-22


                        Ms. Sneha Pandey i/b. M/s Motiwalla & Co. for the Plaintiff.
                        None for the Defendant.


                                                                    CORAM : A. K. MENON, J.

DATED : 26 th APRIL, 2022

P.C. :

1. On behalf of the plaintiff learned counsel states that she intends to file

an Interim Application for Summary Judgment,

2. Liberty to apply after Interim Application is filed.

(A. K. MENON, J.)

Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.04.26 17:14:26 +0530

20-COMAS-48-2021.odt 1/1 rrpillai