Al Ammar Frozen Foods Exports Pvt Ltd vs Ssl Brahmaputra Imo No 9238806
2026 Latest Caselaw 838 Bom

Bombay High Court

Al Ammar Frozen Foods Exports Pvt Ltd vs Ssl Brahmaputra Imo No 9238806 on 23 January, 2026

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                             28-COMAS-24-2024.doc


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

                                    COMMERCIAL ADMIRALTY SUIT NO. 24 OF 2024

                    AL AMMAR FROZEN FOODS EXPORTS PVT. LTD. )...PLAINTIFF
                             V/s.
                    SSL BRAHMAPUTRA IMO NO.9238806 AND ORS.)...DEFENDANTS

                    Ms.Sanjana Muttath, through video conferencing, i/by Rex Legalis,
                    Advocate for the Plaintiff.
                    Ms.Naira Jejeebhoy a/w. Ms.Ruchir Goenka and Mr.Omkar Pradhan,
                    Advocate for the Defendants no.1 and 2.
                    Mr.S.Venkiteswaran a/w. Mr.Prathamesh More i/by Mr.V.Subramanian,
                    Advocate for the Defendants no.3 and 4.

                                                  CORAM   :    ABHAY AHUJA, J.

                                                  DATE    :    23rd JANUARY 2026

                    P.C. :

1. This matter had been listed under the caption 'for framing of

issues'.

2. However, when the matter is called out, Ms.Sanjana Muttath,

learned Counsel, appears for the Plaintiff through video conferencing

and submits that draft issues have been sent to the client and the ARTI VILAS KHATATE approval is awaited and that some time be granted.

28-COMAS-24-2024.doc

3. Ms.Naira Jeejeebhoy, learned Counsel, appears for the

Defendants no.1 and 2 and submits that draft issues on behalf of the

said Defendants are ready and copies of the same will be furnished to

the other learned Counsel.

4. Mr.S.Venkiteswaran, learned Counsel appearing for the

Defendants no.3 and 4, submits that two Interim Applications under

Order XIII-A of the Code of Civil Procedure, 1908 ("CPC") being

Interim Application (Lodging) No.2222 of 2026 (by Defendant no.3)

and Interim Application (Lodging) No.2248 of 2026 (by Defendant

no.4) have been filed by the said Defendants seeking summary

judgment, and that, although the same are not on board, the framing of

issues be deferred until the said Interim Applications are heard and

decided.

5. Ms.Sanjana Muttath appearing for the Plaintiff seeks to file reply

to the said Interim Applications which are not on board.

6. Be that as it may, list on 27th February 2026.

7. Let replies and rejoinders be exchanged with respect to said the

Interim Applications by the next date.

28-COMAS-24-2024.doc

8. Registry to accept the Statement of admission and denial in

respect of the documents of Defendants no.3 and 4.

(ABHAY AHUJA, J.)