Kenmark Tech Solutions Through ... vs Sale Proceeds Of Mv Karnika (Imo ...
2022 Latest Caselaw 7143 Bom

                                                                     28-1-COMAS58-21.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. 58 OF 2021

                      Aeromarine Pvt. Ltd.                                    ...Plaintiff
SANTOSH                                  Versus
SUBHASH
KULKARNI              Sale Proceeds of MV Karnika (IMO - 8521220)
Digitally signed by
SANTOSH SUBHASH
                      & ors.                                              ...Defendants
KULKARNI
Date: 2022.07.26
10:55:30 +0530

                      Mr. Mohit Bhardwaj, for the Plaintiff.
                      None for the Defendant.

                                                      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. An affidavit of service is filed.

3. None appears for the defendant.

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.

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

on 23rd August, 2022.

[N. J. JAMADAR, J.]