LAWS(GJH)-2020-8-435

CREDIT SUISSE AG Vs. M.V. SAM HAWK

Decided On August 27, 2020
Credit Suisse Ag Appellant
V/S
M.V. Sam Hawk Respondents

JUDGEMENT

(1.) The matter comes up upon the submissions made by the Court Commissioner in its Report dated 25.08.2020.

(2.) Learned advocate Mr. Amitava Majumdar apprised the Court of the earlier orders and the facts and circumstances in light of which the matter came up as above for orders of this court.

(3.) It is submitted that two orders were passed by this Court on 18.08.2020, one confirming the sale of the Defendant Vessel MV Sam Hawk in favour of the purchaser M/s. Lavera Shipping Inc. and directing the Court Commissioner for issuance of Bill of Sale on or before 25th August 2020 and the other dealing with the handing over of the Defendant Vessel to the purchaser