Hindustan Aegis Lpg Ltd vs The Owners And Parties Interested ...
2023 Latest Caselaw 3125 Cal/2

OCD-1
                                 ORDER SHEET

                                IA NO. GA/1/2023
                                        In
                                    AS/5/2023

                       IN THE HIGH COURT AT CALCUTTA
                             Admiralty Jurisdiction
                                ORIGINAL SIDE
                             (Commercial Division)

                      HINDUSTAN AEGIS LPG LTD.
                               Versus
           THE OWNERS AND PARTIES INTERESTED IN THE VESSEL
                   MT TSM POLLUX (IMO NO. 9266889)


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 16th November, 2023.
                                                                         Appearance:
                                                               Mr. K. R. Thaker, Adv.
                                                          Ms. Tannya Baranwal, Adv.
                                                   Mr. Dharmesh Singh Chauhan, Adv.
                                                           ...for the plaintiff/pettioner

                                                             Mr. Rohit Mukherji, Adv.
                                                     Mr. Ramanuj Ray Choudhuri, Adv.
                                                                ...for the respondents

The Court: Learned counsel appearing for the parties are present.

The Court is informed that the judgment passed by this Court on 19th

October, 2023 was affirmed by the Division Bench on 2nd November, 2023. The

plaintiff filed a SLP before the Supreme Court which was disposed of by an

order dated 9th November, 2023 containing certain directions. The order of the

Supreme Court also directs that the admiralty suit be disposed of in terms of

the directions passed by the Supreme Court.

AS/5/2023 along with all connected applications are disposed of.

Interim orders shall, accordingly, stand vacated.

Learned counsel appearing for the defendants points out that the

directions given by the Supreme Court also contain a direction on the money

deposited before this Court to be transferred to the credit of the Prothonotary

and Senior Master (Registrar, Original Side) of the High Court of Judicature at

Bombay.

The Registrar, Original Side is, accordingly, directed to take steps in

accordance with such directions within a period of three weeks from today.

(MOUSHUMI BHATTACHARYA, J.)

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