Meck Petroleum Dmcc vs Mv Global Emerald ( Imo 8982888)
2023 Latest Caselaw 9216 Kant

Karnataka High Court

Meck Petroleum Dmcc vs Mv Global Emerald ( Imo 8982888) on 4 December, 2023

Author: S.G.Pandit

Bench: S.G.Pandit

                                          -1-
                                                      NC: 2023:KHC:43680
                                                      CP No. 503 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                       BEFORE

                       THE HON'BLE MR JUSTICE S.G.PANDIT

                          CIVIL PETITION NO. 503 OF 2023

                BETWEEN:

                MECK PETROLEUM DMCC
                A COMPANY INCORPORATED UNDER THE LAWS
                OF UAE HAVING ITS OFFICE AT JLT-PH1-RET-I5
                JUMEIRAH LAKES TOWERS, DUBAI UAI,
                REP. BY ITS POWER OF ATTORNEY HOLDER
                MR. SUNIL KUMAR D.
                                                              ...PETITIONER

                (BY SMT. MAITREYI BHAT, ADV. FOR
                 SRI. ARJUN RAO, ADV.)

                AND:

Digitally       MV GLOBAL EMERALD ( IMO 8982888)
signed by A K   A FOREIGN VESSEL FLYING THE FLAG OF
CHANDRIKA
                PANAMA AND HER OWNER AND
Location:
HIGH            ALL OTHER PERSONS CONNECTED AND/OR
COURT OF        INTERESTED IN HER A CHEMICAL/OIL
KARNATAKA
                TANKER FLYING, TOGETHER WITH HER HULL,
                TACKLE, BOATS, MACHINERY, EQUIPMENT,
                APPURTENANCES, AND ALL OTHER
                PARAPHERNALIA, PRESENTLY AT THE
                PORT AND HARBOUR OF NEW MANGALORE,
                WITHIN THE TERRITORIAL WATERS OF OVER WHICH
                THIS HON'BLE COURT EXERCISES JURISDICTION.

                                                             ...RESPONDENT
                              -2-
                                          NC: 2023:KHC:43680
                                          CP No. 503 of 2023




     THIS PETITION IS FILED UNDER SECTION 5 R/W
SECTION 3 OF THE ADMIRALTY (JURISDICTION AND
SETTLEMENT OF MARITIME CLAIMS) ACT 2017 R/W ORDER VII
RULE 1 R/W SECTION 26 OF THE CPC, 1908, PRAYING THAT
THIS COURT MAY BE PLEASED TO PASS A JUDGMENT AND
DECREE AS FOLLOWS A) DIRECTING THE RESPONDENT
VESSEL MV. GLOBAL EMERALD (IMO 8982888) AND / OR HER
MASTER AND/OR HER OWNERS AND/OR MANAGERS AND/OR
OPERATORS AND/OR ALL PERSONS INTERESTED IN HER TO
PAY A SUM OF RS.17,84,91,641.64 EQUIVALENT TO USD
2,141,779.76 WITH FUTURE INTEREST OF 2 PER MONTH (24
PER ANNUM) FROM THE DATE OF INSTITUTION OF THE
PETITION TILL PAYMENT AND/OR REALIZATION AND ETC.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          ORDER

Learned counsel for the petitioner files a memo dated

04.12.2023 seeking leave to withdraw the civil petition.

Memo is placed on record.

The civil petition is dismissed as withdrawn.

Sd/-

JUDGE MPK CT:bms