PRIVILLION MANAGEMENT LIMITED Vs. MT KELSIE

JUDGEMENT

(1.) By way of this Admiralty Suit, the plaintiff has prayed for the following reliefs;

(2.) Heard, learned Sr. Advocate, Mr. Desai, appearing with learned Advocate, Mr. Contractor, for the plaintiff and learned Sr. Advocate, Mr. Soparkar, appearing with learned Advocate, Mr. Mehta, for M/s. Unique Ship Breaking Corporation (in brief, 'USBC'), who has allegedly purchased the vessel in question for ship breaking purpose.

(3.) In view of the prayers made in the present Suit and reproduced herein above, this Court had issued notice on 3/5/2024, making the same returnable today, i.e. on 8/5/2024.