Sembcorp Marine Repairs And ... vs M. V. Karnika (Imo No. 8521220)
2022 Latest Caselaw 7128 Bom

                                                                    24-COMAS27-21+.DOC

                                                                                  Santosh
SANTOSH
SUBHASH
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KULKARNI
Digitally signed by
SANTOSH SUBHASH
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
KULKARNI
Date: 2022.07.27

                               ADMIRALTY & VICE ADMIRALTY JURISDICTION
11:40:00 +0530




                                       IN ITS COMMERCIAL DIVISION

                                 COMM ADMIRALTY SUIT NO. 27 OF 2021
                                                WITH
                               INTERIM APPLICATION (L) NO. 23515 OF 2022
                                                  IN
                                 COMM ADMIRALTY SUIT NO. 27 OF 2021

                      Sembcorp Marine Repairs & Upgrads Pte
                      Ltd                                                     ...Plaintiff
                                      Versus
                      MV Karnika (IMO No.8521220)                           ...Defendant

                      Mr. Kunal Naik, i/b Shweta Sadanandan, for the Plaintiff.
                      None for the Defendant.

                                                   CORAM:      N. J. JAMADAR, J.

                                                   DATED :     25th JULY, 2022
                      PC:-

1. Heard the learned Counsel for the plaintiff.

2. The learned Counsel for the plaintiff submits that the

plaintiff has taken out an Interim Application under Order XIII-

A of the Code of Civil Procedure, 1908 for a summary judgment.

The learned Counsel seeks time to work out the matter.

3. List on 17th August, 2022.

[N. J. JAMADAR, J.]