Blue Sea Marine Inc vs Lpg Amir Gasimo No 9167409
2026 Latest Caselaw 5331 Bom

Bombay High Court

Blue Sea Marine Inc vs Lpg Amir Gasimo No 9167409 on 20 May, 2026

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                    INTERIM APPLICATION (L) NO.17650 OF 2026
                                                     IN
                                 COMMERCIAL ADMIRALTY SUIT (L) NO. 15461 OF 2026
BHALCHANDRA                                         WITH
GOPAL
DUSANE                              INTERIM APPLICATION (L) NO.17652 OF 2026
Digitally signed by
BHALCHANDRA
GOPAL DUSANE
Date: 2026.05.20
20:33:14 +0530
                      Blue Sea Marine Inc                                .. Applicant
                                 Vs.
                      LPG Amir Gaslmo No.9167409                         .. Respondent.


                      Mr. Vikram Nankani, a/w Mr. Vishal Hegde, R.P. Shirole, Deepakar Livingston,
                      Anuja Apte, Nooraksa Ansari through Samudra Legal LLP for Applicant/
                      Defendant No.3.
                      Mr. Ashwin Shankar (through VC) a/w Mr. Santosh Koli and Keyna Bhavsar for
                      Respondent-Plaintiff.
                      Mr. Abhimanyu Singh, Advocate for Defendant No.2.


                                                              CORAM : GAUTAM A. ANKHAD, J.

(VACATION COURT) DATE : 20th MAY 2026.

P.C. :

1. The present Interim Application is filed by Defendant no.3 inter alia

seeking release of the vessel from arrest and discharge of cargo which is currently

at anchorage of Defendant no.4 - Port.

2. Mr. Nankani, learned Senior counsel appearing for Defendant no.3 submits

that this Court ought to consider passing an order directing release of vessel and

discharge of cargo upon the deposit of 1 Million US Dollars, since the invoice

value of the cargo is only 9,46,990.00 US Dollars. He submits that there is urgency

7 IAL 17650.26 in COMASL 15461.26.doc Dusane

in the matter since the cargo contains hazardous and inflammable material that

could cause damage to the vessel itself.

3. Mr. Shankar, learned counsel appearing for the Plaintiff opposes this

application and submits that there is no such risk whatsoever. He submits that this

application is belatedly filed even though the vessel was arrested on 29 th April

2026 and the invoices upon which Mr Nankani relies upon are of 25 th January

2026. There is no urgency whatsoever in passing any direction and an opportunity

ought to be granted by putting the relevant facts on record.

4. In view of the aforesaid submissions, the Plaintiff is directed to file an

affidavit-in-reply stating necessary facts and particulars. The affidavit shall be

served on the Defendants on or before 23rd May 2026.

5. List this matter on 25th May 2026.

6. Since the safety concern has been raised, issue notice to Defendant no.4.

A copy of this order shall be forwarded by Defendant no.3 to Defendant no.4.

[ GAUTAM A. ANKHAD, J. ]

7 IAL 17650.26 in COMASL 15461.26.doc Dusane