The Board Of Trustees Of The Port Of ... vs M.V.Kamal Xv And Ors
2023 Latest Caselaw 13395 Bom

Bombay High Court

The Board Of Trustees Of The Port Of ... vs M.V.Kamal Xv And Ors on 22 December, 2023

Author: K.R. Shriram

Bench: K.R. Shriram

2023:BHC-OS:15247                                          1/2         1-ADMS-31-2015 @ 2-ADMS-36-2015.doc




             PURTI
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             PRASAD               ADMIRALTY AND VICE ADMIRALTY JURISDICTION
             PARAB
            Digitally signed by
            PURTI PRASAD
            PARAB
            Date: 2023.12.22
            17:25:53 +0530                 (1) ADMIRALTY SUIT NO. 31 OF 2015

           The Board of Trustees of the Port
           of Mumbai                                                          ....Plaintiff
                 V/s.
           M.V. Jai Julelal and Ors.                                          ...Defendants

                                                         AND
                                           (2) ADMIRALTY SUIT NO. 36 OF 2015

           The Board of Trustees of the Port
           of Mumbai                                                          ....Plaintiff
                 V/s.
           M.V. Kamal XV and Ors.                                             ...Defendants

                                              ----

Mr. Deepak Motiwalla a/w Ms. Nina Motiwalla i/b Motiwalla and Co. for Plaintiff.

Mr. Shailesh Kumar for Defendant Nos. 1 and 4.

----

CORAM : K.R. SHRIRAM (IN CHAMBER) DATED : 22nd DECEMBER 2023

P.C. :

1. A praecipe was filed on 19th December 2023 seeking certain

clarifications in the judgment/order dated 4th February 2021. The praecipe

was filed by plaintiff's advocate.

2. The matter was taken up in chamber when the advocate for

plaintiff as well as Defendant Nos. 1 and 4 appeared. The decree amount

mentioned was discussed and both counsel stated that they have understood

how the amount has to be calculated. Hence, no further order is passed.

Purti Parab

2/2 1-ADMS-31-2015 @ 2-ADMS-36-2015.doc

3. Praecipe disposed.

(K.R. SHRIRAM, J.)

Purti Parab