ECO MARITIME VENTURES LTD Vs. ING BANK NV

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dated 27.06.2016 passed by the learned Company Court - learned Single Judge in Civil Application (OJ) No.234/2016 in Admiralty Suit No.27/2016 by which the learned Single Judge has rejected the said application preferred by the appellant herein - original defendant and has refused to vacate the order of arrest of vessel M.V. Eco, the original applicant of the aforesaid Civil Application (OJ) No.234/2016 and original defendant (hereinafter referred to as "defendant") of Admiralty Suit No.27/2016 has preferred the present OJ Appeal.

(2.) Facts leading to the present OJ Appeal in nutshell are as under:

(3.) Shri Ashwin Shankar, learned Counsel appearing with Shri Manav Mehta, learned advocate appearing on behalf of the appellant herein - original defendant has as such reiterated what was submitted before the learned Single Judge.