Ing Bank Nv vs Mv Naias (Imo - 9611254)
2025 Latest Caselaw 5054 Guj

Gujarat High Court

Ing Bank Nv vs Mv Naias (Imo - 9611254) on 23 June, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje

                                                                                                          NEUTRAL CITATION




                              C/OJA/5/2020                               ORDER DATED: 23/06/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/O.J.APPEAL NO. 5 of 2020
                                        In R/ADMIRALTY SUIT NO. 9 of 2016
                                                       With
                                 CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2020
                                           In R/O.J.APPEAL NO. 5 of 2020

                                                            With

                                             R/CROSS OBJECTION NO. 87 of 2020
                                                In R/O.J.APPEAL NO. 5 of 2020

                      ==================================================
                                                        ING BANK NV
                                                           Versus
                                                   MV NAIAS (IMO - 9611254)
                      ==================================================
                      Appearance:
                      MS PAURAMI B. SHETH(841) for the Appellant(s) No. 1
                      MR HARSH N PAREKH(6951) for the Opponent(s) No. 1
                      ==================================================

                        CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                              and
                              HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                          Date : 23/06/2025
                                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

O.J. Appeal against the judgment dated 11.08.2020 passed in Civil Application No.2 of 2016 in Admiralty Suit No.9 of 2016.

Today, when the matter is taken up, learned advocates for both the sides have filed a joint pursis, which is ordered to be taken on record.

Along with the joint pursis, an order dated 11.06.2025 is also placed, which based in Admiralty Suit No.9 of 2016, based

NEUTRAL CITATION

C/OJA/5/2020 ORDER DATED: 23/06/2025

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on the amicable settlement arrived at between the parties and apparently, the Admiralty Suit itself now stands disposed of.

In view of the aforesaid development, the present appeal would also stand infructuous in view of the final disposal of the Admiralty Suit itself in terms of the settlement agreement. Accordingly, the present appeal is disposed of.

In view of the order passed in O.J. Appeal No.5 of 2020, the Cross Objection also stands disposed of in terms.

Connected Civil Applications stand disposed of accordingly.

(A.Y. KOGJE, J.)

(NSSG, J.) DHARMENDRA KUMAR