Panoco Korea Co.Ltd vs Mv Aurelian (Imo No.9304332)
2026 Latest Caselaw 1760 Guj

Gujarat High Court

Panoco Korea Co.Ltd vs Mv Aurelian (Imo No.9304332) on 30 March, 2026

                                                                                                                NEUTRAL CITATION




                              C/AS/27/2026                                      ORDER DATED: 30/03/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/ADMIRALTY SUIT NO. 27 of 2026

                      ==========================================================
                                                  PANOCO KOREA CO.LTD.
                                                            Versus
                                             MV AURELIAN (IMO NO.9304332) & ANR.
                      ==========================================================
                      Appearance:
                      DS AFF.NOT FILED (N) for the Defendant(s) No. 1,2
                      MR MANAV A MEHTA(3246) for the Plaintiff(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                          Date : 30/03/2026

                                                            ORAL ORDER

[1] Learned Advocate Mr. Manav Mehta for the Plaintiff

has mentioned this matter for urgent circulation today and

considering the urgency involved, the present matter is taken up for

hearing today.

[2] Learned Advocate Mr. Manav Mehta has tendered a

Withdrawal Purshish dated 30.03.2026 and submitted that the

Plaintiff has settled the matter and sought permission to withdraw

the proceedings and vacate the arrest order dated 27.03.2026.

Purshish dated 30.03.2026 along with the 'settlement sum receipt

confirmation letter' is directed to be taken on record and shall form

NEUTRAL CITATION

C/AS/27/2026 ORDER DATED: 30/03/2026

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part of this order.

[3] In view of the purshish filed by the Learned Advocate

for the Plaintiff, the suit is disposed of as withdrawn. The order

dated 27.03.2026 stands vacated and Defendant Vessel is directed

to be released forthwith. The Registry is directed to issue release

warrant forthwith.

[4] The Registry is directed to refund permissible court fees

in the name of the Advocate of the Plaintiff, the bank account

details of which shall be provided by the Plaintiff's advocate to the

Registry in due course.

[5] The Registry is directed to send this order to Port and

Customs at Deendayal Port at following email addresses:

a) [email protected],

b) [email protected],

c) [email protected],

d) [email protected],

e) [email protected],

NEUTRAL CITATION

C/AS/27/2026 ORDER DATED: 30/03/2026

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f) [email protected],

g) [email protected],

h) [email protected],

i) [email protected],

j) [email protected],

k) [email protected],

l) [email protected],

m) [email protected],

n) [email protected],

o) [email protected],

p) [email protected],

q) [email protected],

r) [email protected],

s) [email protected],

t) [email protected],

u) [email protected],

v) [email protected]

[6] It is also open for the Plaintiff's advocate to

communicate the above order by Email at their own cost and the

NEUTRAL CITATION

C/AS/27/2026 ORDER DATED: 30/03/2026

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Port and Customs Authorities are directed to act on Email message

with an ordinary copy of this order.

[7] With the above directions, the present suit is disposed

of as withdrawn.

Direct Service TODAY is permitted.

(NIRAL R. MEHTA,J) CHANDRESH