MITSUI OSK LINES LTD. Vs. POLESTAR MARITIME LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. P.M. Buch for the applicants and learned advocate Mr. Premal Nanavati for learned advocate Mr. Harsh Gajjar for the respondent through video conference.

(2.) By this application, the applicants-original defendant Nos. 1 to 4 have prayed to dismiss the suit for lack of jurisdiction of this Court to try and entertain the same. In the alternative, it is prayed for stay the proceedings of the suit till final disposal of this application.

(3.) Learned advocate Mr. Buch appearing for the applicants submitted that the Admiralty Suit filed by the opponent-original plaintiff is not maintainable before this Court as this Court has no jurisdiction to grant reliefs prayed by the plaintiff in the suit on the following grounds: