Glander International Bunkering ... vs M.V. Karnika
2022 Latest Caselaw 7142 Bom

                                                                      29-COMAS10-21.DOC

                                                                                    Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                             ADMIRALTY AND VICE ADMIRALTY JURISDICTION
                                       IN ITS COMMERCIAL DIVISION

                                  COMM ADMIRALTY SUIT NO. 10 OF 2021

                      Gander International Bunkering DMCC &
SANTOSH               anr.                                                     ...Plaintiffs
SUBHASH
KULKARNI                                 Versus
Digitally signed by
SANTOSH SUBHASH
                      Sale Proceeds of MV Karnika (IMO - 8521220)
                      & ors.                                                 ...Defendants
KULKARNI
Date: 2022.07.26
10:55:31 +0530




                      Mr. Kunal Naik, i/b Ashwin Shanker, for the Plaintiff.
                      Ms. Sneha Pandey, i/b Motiwala & Co., for the Defendants.

                                                   CORAM:      N. J. JAMADAR, J.

                                                   DATED :     25th JULY, 2022
                      PC:-

1. The learned Counsel for the plaintiff submits that the

defendant has been served with writ of summons.

2. The learned Counsel for the plaintiff seeks leave to tender

the affidavit of service qua defendant no.1.

Leave granted.

Affidavit of service is taken on record.

3. None appears for the defendant no.1.

4. The learned Counsel for the plaintiff seeks time to take out

an application for summary judgment under Order XIIIA of the

Code of Civil Procedure, 1908.

29-COMAS10-21.DOC

5. At the request of the learned Counsel for the plaintiff, list

on 23rd August, 2022.

[N. J. JAMADAR, J.]