CREDIT SUISSE AG Vs. M.V. SAM HAWK

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. S.N. Soparkar assisted by learned Advocate Mr. Harsh N. Parekh for the applicant and learned Advocate Mr. Manav Mehta for Respondent Nos. 2 to 5.

(2.) By this application the applicant-original plaintiff in Admiralty Suit No. 17 of 2020 has prayed for the following reliefs: "25. ...

(3.) It is the case of the applicant-original plaintiff who had filed Admiralty Suit No. 17 of 2020 is a foreign bank incorporated under the laws of Switzerland and with its registered address and place of business as mentioned in the cause-title.