Inchcape Shipping Services Abu ... vs M. V .Karnika
2022 Latest Caselaw 7145 Bom

                                                                    33-COMAS25-22+.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. 25 OF 2022

                      Inchcape Shipping Services Abu Dhabi LLC               ...Plaintiff
SANTOSH                                 Versus
SUBHASH
KULKARNI              MV Kanika                                           ...Defendant
Digitally signed by
SANTOSH SUBHASH

                      Mr. Prathamesh Kamat, a/w Ms. N. Sumnani, i/b Bhatt and
KULKARNI
Date: 2022.07.26
10:55:31 +0530

                            Saldanha, for the Plaintiff.
                      None for the Defendant.

                                                   CORAM:      N. J. JAMADAR, J.

                                                   DATED :     25th JULY, 2022
                      PC:-

1. 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.

2. Necessary application be taken out within a period of two

weeks and copy be served on the defendant.

3. List on 23rd August, 2022.

[N. J. JAMADAR, J.]