M J Marine Services Pvt.Ltd vs M.T.Kamal Xxi
2023 Latest Caselaw 11586 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                          ADML.S. NO. 4 OF 2020
PLAINTIFF:

             M J MARINE SERVICES PVT.LTD
             A COMPANY INCORPORATED IN INDIA HAVING ITS ADDRESS AT
             OFFICE NO.302, THE CORPORATE PARK, SECTOR 18, PLOT
             NO.14 AND 15, VASHI, NAVI MUMBAI-MAHARASHTRA-400 705

             V.B.HARI NARAYANAN
             SMT.SWETHA MARIA JOHN



DEFENDANTS:

    1        M.T.KAMAL XXI (IMO 8504985) AND HER OWNER/BENEFICIAL
             OWNER AND ALL OTHER PERSONS CONCERNED AND/OR INTERESTED
             IN HER), A MOTOR VESSEL FLYING THE FLAG OF INDIA
             TOGETHER WITH HER HULL, TACKLE, ENGINES, MACHINERY,
             BOATS, BUNKERS, EQUIPMENT, PARAPHERNALIA AND OTHER
             APPURTENANCES PRESENTLY IN THE PORT AND HARBOUR OF
             KOCHI AND /OR WITHIN THE TERRITORIAL WATERS OF INDIA
             AND WITHIN THE ADMIRALTY JURISDICTION OF THIS HON'BLE
             COURT

    2        MASTER OF THE VESSEL M.T.KAMAL
             XXI (IMO 8504985) PRESENTLY WITHIN KOCHI PORT LIMITS

    3        AMRUT DREDGING AND SHIPPING LIMITED
             HAVING ITS ADDRESS AT 'GANDHI HOUSE' SHANTINIKETAN
             SOCIETY, KOTECHA CHOWN, KALAWAD ROAD, RAJKOT, GUJARAT-
             360005

             SRI.JOY THATTIL ITTOOP
             LATHA ANAND
             SRI.BIJISH B.TOM
             SRI.GENS GEORGE ELAVINAMANNIL
             SRI.JACOB TOMLIN VARGHESE
             SMT.BABY SONIA


     THIS     ADMIRALTY   SUIT   HAVING    COME   UP   FOR   ADMISSION   ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ADML.S. NO. 4 OF 2020
                              2


                          JUDGMENT

The learned counsel for the plaintiff submits that the

disputes between the parties have been settled and therefore

that this Admiralty Suit is not being pressed. I, therefore,

dismiss this Suit.

I further order that the Registry will return the Bank

Guarantee to the counsel for the defendant on proper receipt.

Sd/- DEVAN RAMACHANDRAN JUDGE stu