Lakkumanna Moorthy C Pillai vs Sale Proceeds Of The Vessel M. V. ...
2023 Latest Caselaw 4993 Bom

                                                                                       22.ia.3091.2022.doc




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
UTKARSH
KAKASAHEB                          ORDINARY ORIGINAL CIVIL JURISDICTION
BHALERAO
Digitally signed by                          IN ITS COMMERCIAL DIVISION
UTKARSH KAKASAHEB
BHALERAO
Date: 2023.06.05
18:35:20 +0530
                                     INTERIM APPLICATION NO.3091 OF 2022
                                                                  IN
                                COMMERCIAL ADMIRALTY SUIT NO.65 OF 2021

                      Lekkumana Moorthy C Pillai                                 .. Applicant

                      In the matter of:

                      Lekkumana Moorthy C Pillai                                 .. Plaintiff

                                Versus

                      Sale Proceeds of the vessel
                      M.V. Malaviya Nine (IMO No.9334179) & Anr.                 .. Defendants/
                                                                                 Respondents

Ms. Sayali Bhaidkar i/b Mr. Kunal Gaikwad, Advocates for the Applicant.

Ms. Sapna Rachure, Advocate for Official Liquidator.

                                                        CORAM          : B. P. COLABAWALLA, J
                                                        DATE           : JUNE 05, 2023

                      P. C.

1. The learned advocate appearing on behalf of Defendant

No.2 (the Official Liquidator) has stated that the above Interim

Application seeking summary judgment has been served on the office of

JUNE 05, 2023 Utkarsh

22.ia.3091.2022.doc

the Official Liquidator only today. She therefore seeks time to take

instructions and file an affidavit-in-reply, if any, to the above Interim

Application.

2. Acceding to her request, it is directed that affidavit-in-

reply, if any, by the Official Liquidator shall be filed on or before 26 th

June, 2023 and the copy of the same shall be served on the advocates

for the Applicant/Plaintiff.

3. Place the above Interim Application on board for hearing

on 3rd July, 2023.

4. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[ B. P. COLABAWALLA, J ].

JUNE 05, 2023 Utkarsh