The Board Of Mumbai Port Authority vs The Sale Proceeds Of Vessel M. V. ...
2022 Latest Caselaw 11657 Bom

                                                                  36-COMAS42-2021.DOC

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


                                  COMM ADMIRALTY SUIT NO. 42 OF 2021
SANTOSH
SUBHASH
KULKARNI              The Board of Trustees of The Port of
Digitally signed by
SANTOSH SUBHASH       Mumbai                                               ...Plaintiff
KULKARNI
Date: 2022.11.15
18:24:38 +0530
                                           Versus
                      The Sale Proceeds of Vessel MV Karnika &
                      ors.                                             ...Defendants

                      Ms. Sneha Pandey, i/b Motiwalla & Co., for the Plaintiff.
                      Mr. Prathamesh Kamat, i/b Bhat & Saldanha, for Defendant
                            no.3.
                      Mr. Nishaan Shetty, i/b Kaushik Krishnaswamy, for Defendant
                            no.4.

                                                CORAM:      N. J. JAMADAR, J.

DATED : 15th NOVEMBER, 2022 PC:-

1. The learned Counsel for the plaintiff submits that the

plaintiff is in the process of taking out an application for

summary judgment under Order XIII-A of the Civil Procedure

Code, 1908.

2. Let such application be taken out within a period of three

weeks.

3. List on 13th December, 2022.

[N. J. JAMADAR, J.]