Nxs Oil Trading Fze vs Karnika (Passenger Ship) (Imo No. ...
2022 Latest Caselaw 7146 Bom

                                                                      31-COMAS20-22.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. 20 OF 2022

                      NXS Oil Trading FZE                                     ...Plaintiff
SANTOSH                                 Versus
SUBHASH
KULKARNI              Kanika (Passenger Ship) (IMO No.8521220)              ...Defendant
Digitally signed by
SANTOSH SUBHASH

                      Mr. Siddharth Manek, i/b M/s. Crawford Bayley & Co., for the
KULKARNI
Date: 2022.07.26
10:55:31 +0530

                            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 seeks time to take out

an application for summary judgment under Order XIIIA of the

Code of Civil Procedure, 1908.

3. Necessary application be filed within a period of two weeks

and copies served on the defendant.

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

on 23rd August, 2022.

[N. J. JAMADAR, J.]