SEASTAR SHIPPING SERVICES Vs. MSV BISMILLAH

JUDGEMENT

(1.) Learned advocate for the plaintiff has submitted that the issue has been amicably resolved between the parties outside the court and as per the settlement agreement, the payment has also been received by the plaintiff. It is further submitted that in view of the settlement agreement, the plaintiff does not want to prosecute further the suit and has filed a pursis, seeking permission to withdraw the suit.

(2.) In view of the said pursis, the suit is disposed of as withdrawn unconditionally without effective hearing and the order dtd. 28/4/2022 is vacated and the defendant vessel is released from the arrest.

(3.) The Registry is directed to issue Release Warrant forthwith and send the same with the above order to the Port Officer and the Customs Authorities at Mundra at the following email addresses and the Port Officer and the Customs Authorities at Mundra are directed to take note of the order and release the Defendant Vessel from the arrest.