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Lakkumanna Moorthy C Pillai vs Sale Proceeds Of The Vessel M. V. ...
2022 Latest Caselaw 5456 Bom

Citation : 2022 Latest Caselaw 5456 Bom
Judgement Date : 15 June, 2022

Bombay High Court
Lakkumanna Moorthy C Pillai vs Sale Proceeds Of The Vessel M. V. ... on 15 June, 2022
Bench: A. K. Menon
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ADMIRALTY & VICE-ADMIRALTY JURISDICTION
                              [ COMMERCIAL DIVISION ]

                       COMMERCIAL ADMIRALTY SUIT NO.65 OF 2021

Lekkumana Moorthy C. Pillai                                      .. Plaintiff
               Vs.
Sale Proceeds of the Vessel M.V. Malaviya Nine
(IMO No.9334179) and Anr.                                        .. Defendants


Mr. Kunal Gaikwad for the Plaintiff.
Mr. Mahendhar Aithe, Company Prosecutor, for the Official Liquidator.


                                                    CORAM : A. K. MENON, J.
                                                    DATE     : 15TH JUNE, 2022.

P.C. :

1. Mr. Gaikwad states that the Liquidator was served in November, 2021. No

written statement has been filed. Accordingly, he will seek summary judgment.

2. Liberty to apply.

(A.K. MENON, J.)

5-COMAS-65-2021.doc Dixit

 
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