Jayashree Purushothaman Sole ... vs Safesea Anya
2025 Latest Caselaw 3817 Bom

Bombay High Court

Jayashree Purushothaman Sole ... vs Safesea Anya on 22 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                             41. COMAS 7-23 @ IAL 21474-25.doc


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

                  COMMERCIAL ADMIRALTY SUIT NO. 7 OF 2023

 Jayashree Purushothaman                                        ...Plaintiff
        V/s.
 M. V. Safesea Anya & Ors.                                      ...Defendants

                                   WITH
                  INTERIM APPLICATION (L) NO. 21474 OF 2025

 Mr. Devesh Dange with Mr. Amogh Dabholkar i/b Mr. Adil Patel for the
 Plaintiff.
 Ms. Pallavi Kulkarni i/b Mr. Pratish Prabhakaran for the Defendants.

                           CORAM   :    ABHAY AHUJA, J.

                           DATE    :    22nd AUGUST, 2025
 P.C. :

Interim Application (L) No. 21474 of 2025.

1. Mr. Dange, learned Counsel appears for the Plaintiff and submits

that the Interim Application for summary judgment has been filed.

2. Let copy of the same be served upon others. It is observed that

the Interim Application is on lodging number. Let objections be

removed and registered number be obtained within a period of two

weeks, failing which the Interim Application to stand disposed without

further reference to the Court.

41. COMAS 7-23 @ IAL 21474-25.doc

3. Subject to the above, let reply be filed within a period of three

weeks with copy to the others. Rejoinder in two weeks thereafter with

copy to the others.

4. Subject to the above, list on 10th October, 2025.

(ABHAY AHUJA, J.)

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2025.08.22 17:46:32 +0530