LAWS(GJH)-2022-11-1392

ADANI GLOBAL PTE. LTD. Vs. CRUISE VESSEL ARIUS

Decided On November 25, 2022
Adani Global Pte. Ltd. Appellant
V/S
Cruise Vessel Arius Respondents

JUDGEMENT

(1.) This matter was mentioned for urgent circulation and accordingly, the Registry has placed this matter before this Court.

(2.) Learned advocate Mr. Tirthraj Pandya informs that he has instructions from owners of the Defendant Vessel i.e. Last Voyage DMCC to appear on behalf the defendant - vessel.

(3.) Learned Advocate Mr. Manav A Mehta for the plaintiff and learned advocate Mr. Tirthraj Pandya appearing for the defendant - vessel has tendered joint purshish dtd. 25/11/2022. The said joint purshish is directed to be taken on record.