Winstar Shipholding Sa vs Mt Aeon Imo No. 9576818
2025 Latest Caselaw 5914 Bom

Bombay High Court

Winstar Shipholding Sa vs Mt Aeon Imo No. 9576818 on 20 September, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                       7. IA 4651-22 in COMAS 41-22 @ connected matters.doc


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

                   INTERIM APPLICATION NO. 4651 OF 2022
                                    IN
                 COMMERCIAL ADMIRALTY SUIT NO. 41 OF 2022

 Seven Seas Maritime Services (Singapore) Pte. Ltd.                    ...Applicant
        V/s.
 Kroll Trustee Services Ltd and Anr.                                   ...Respondents

                                   WITH
                   INTERIM APPLICATION NO. 2723 OF 2025
                                    IN
                 COMMERCIAL ADMIRALTY SUIT NO. 46 OF 2022
                                   WITH
                    INTERIM APPLICATION NO. 754 OF 2024
                                    IN
                 COMMERCIAL ADMIRALTY SUIT NO. 32 OF 2022

 Mr. Ram Jay Narayan i/b Mr. Ashwin Shanker for the Applicant.
 Mr. Rishabh Saxena with Mr. Ishan Chhokra i/b Bose & Mitra & Co. for
 the Respondent in IAs 4651/22, 2723/25 and 754/25.

                           CORAM   :         ABHAY AHUJA, J.

                           DATE    :         20th SEPTEMBER, 2025
 P.C. :

Interim Application No. 4651 of 2022 in Commercial Admiralty No. 41 of 2022 and Interim Application No. 2723 of 2025 in Commercial

1. By both these Interim Applications, the Applicants are seeking to

intervene in the respective Suits.

2. Learned Counsel appearing in the matters submit that these are

cross-intervention applications seeking to intervene in the Suits and

that they have no objection if the Interim Applications are allowed.

7. IA 4651-22 in COMAS 41-22 @ connected matters.doc

3. Accordingly, the Interim Applications are allowed in terms of

respective prayer Clauses (a).

4. Let the amendments be carried out in the respective Suits within

a period of two weeks and the amended proceedings be served and an

appropriate affidavit of service be filed in two weeks thereafter.

5. The Interim Applications accordingly stand allowed and disposed

as above. Re-verifications are dispensed with.

Interim Application No. 754 of 2024 in the Commercial Admiralty Suit

6. This Interim Application seeks summary judgment. However, Mr.

Saxena, learned Counsel appearing for the Respondent-Defendant in

the Suit submits that he has not received the copy of the same.

7. Let copy of the Interim Application be served and an appropriate

affidavit of service be filed. Let pleadings also be completed by the

next date. List on 7th November, 2025.

(ABHAY AHUJA, J.)