The Board Of Mumbai Port Authority vs Sale Proceeds Of The Vessel Osv ...
2022 Latest Caselaw 9879 Bom

                                                                                   12. COMAS 83-21.doc

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ADMIRALTY AND VICE ADMIRALTY JURISDICTION
                                               IN ITS COMMERCIAL DIVISION


                                          COMM. ADMIRALTY SUIT NO. 83 OF 2021

                      The Board of Mumbai Port Authority                     ...      Plaintiff
                            Versus
                      Sale Proceeds of the Vessel OSV Beas Dolphin           ...    Respondent


                      Ms. Sneha Pandey i/b Motiwala & co. for Plaintiff.
                      Mr. Rohan Mathur with Mr. Karan Salvi i/b Anoma Law Group LLP for
                      Defendant.
                                                     CORAM:      N.J.JAMADAR, J.

DATE: 27th SEPTEMBER, 2022 P.C.:

1. Heard learned counsel for Parties.

2. Learned counsel for the parties submit that in terms of the order

dated 23rd August, 2022, inspection and discovery has been completed.

3. Learned counsel for the Plaintiff seeks time to consider as to

whether the Plaintiff would take an application for summery judgment

under Order XIII-A of the Civil Procedure Code.

4. At the request of learned counsel for the parties, list on 18 th October,

2022.

Digitally signed by NIKITA

( N.J.JAMADAR, J. ) NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.09.30 10:15:09 +0530

Nikita Gadgil 1/1