Bhilosa Industries Pvt. Ltd vs Mv Al Wathbha (Imo No. 9852743)
2026 Latest Caselaw 3870 Guj

Gujarat High Court

Bhilosa Industries Pvt. Ltd vs Mv Al Wathbha (Imo No. 9852743) on 23 May, 2026

                                                                                                              NEUTRAL CITATION




                               C/AS/39/2026                                  ORDER DATED: 23/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                            R/ADMIRALTY SUIT NO. 39 of 2026
                     ==========================================================
                                              BHILOSA INDUSTRIES PVT. LTD.
                                                          Versus
                                          MV AL WATHBHA (IMO NO. 9852743) & ORS.
                     ==========================================================
                     Appearance:
                     MR MANAV A MEHTA(3246) for the Plaintiff(s) No. 1
                     ==========================================================
                       CORAM:HONOURABLE MR. JUSTICE R. T. VACHHANI

                                                         Date : 23/05/2026
                                                          ORAL ORDER

Learned Advocate Mr. Manav Mehta mentioned this matter for urgent circulation for today and considering the urgency involved in the matter, the present matter is taken up for hearing today.

2. When the matter is taken up for hearing today through VC Mode, learned advocate Mr. Manav Mehta for the plaintiff appears and states at the bar that the Vessel in question has left the territorial jurisdiction of this Court and therefore, the captioned suit is become infructuous and seeks permission to withdraw the said suit while placing on record the Withdrawal Pursis. The xerox copy of the said pursis is tendered by learned Advocate Mr.Ashutosh Singhania who is present in the Court appearing for and on behalf Mr.Manav Mehta, learned advocate for the plaintiff and also undertakes to place on record the original copy of Withdrawal Pursis.

3. In view of the above statement, permission as sought for is granted. The present Admiralty Suit is disposed of as withdrawn as requested. In view of withdrawal of the suit the admissible Court fees is directed to be refunded in the name of learned advocate who has entered appearance on behalf of the plaintiff in Admiralty Suit No. 39 of 2026.

(R. T. VACHHANI, J) sompura