METRON MIDDLE EAST FZE Vs. MT TULIP

JUDGEMENT

(1.) By an order dated 28.09.2020 passed in the captioned matter, the Court directed the parties as follows:

(2.) Further directions came to be issued vide order dated 22.10.2020 wherein this Court recorded as under:

(3.) The parties inform that the Defendant Vessel completed discharge operations at Kandla Port on 06.11.2020. The Plaintiff took all steps to mitigate their losses and called for quotes for balance cargo of Methanol as directed by the order dated 28.09.2020. The Plaintiff on 09.11.2020 wrote to the Defendants informing them of the quotes received for contaminated cargo and sound cargo of Methanol. The Plaintiff informed that out of the bill of lading quantity 1900.335 mts: