RAJKIRAN SADANAND RAIKAR Vs. OWNERS & PARTIES

JUDGEMENT

(1.) Learned counsels at the Bar submitted that the parties have arrived at a mutual settlement in the present case.

(2.) The present Civil petition was filed in original admiralty jurisdiction before this Court and initially, this Court passed the following order on 20th June 2016:

(3.) After two days, on 22.6.2016, upon appearance of the respondents and memo filed by them, the matter was again heard and the following order was passed by this Court on 22.6.2016: