SAMUDRA MARINE SERVICES PVT. LTD. Vs. TIGER JOY

JUDGEMENT

(1.) Heard learned advocate Mr. Jaimin R. Dave for the plaintiff.

(2.) Learned Advocate Mr. Jaimin R. Dave mentioned this matter for urgent circulation yesterday i.e. on 9/11/2022 as the Defendant Vessel is required to be released as the issue is being resolved. The permission is granted and the matter is taken up for hearing.

(3.) Learned Advocate Mr. Jaimin R. Dave has filed Purshish dtd. 9/11/2022 contending inter aila that the Plaintiff and Defendant Vessel and/or owners of defendant vessel have amicably resolved the issues outside the Court with respect to subject matter of the suit. In view of the above, Plaintiff has to withdraw the suit and get the Vessel released and requested to pass appropriate order. Said Purshish taken on record forms part of this order.