MANOJ RADHAKRISHNAN Vs. M.V. PRO TRADER

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The learned counsel for the parties have placed on record the terms of settlement in all the three suits as well as ancillary civil applications in the respective suits. The learned counsel appearing for the parties have also placed on record the photocopy of the Power of Attorney in favour of Mr.Anil Shamraop Jadhav for National Bank of Greece as well as Power of Attorney of Mr. Sukhwinder Sing Padda, constituted attorney for the Crew Members. Mr. Dakshesh Mehta, learned counsel appearing for M/s. G.P. Dave &Sons (Shipping) in Admirality Suit No.15/15, OJ CA No.783/15, OJCA No.735/15 states that Mr. Pratap H. Katarmal is present personally before this Court. Mr. Tirthraj Pandya, learned counsel states that he has instructions to appear for Deen Shipping &Marine and has also agreed with the terms of settlement.

(3.) The Parties to the aforesaid proceedings have reached to the consensus and filed Settlement Agreement dated 16.03.2017 signed by the Constituted Attorney of the Plaintiff of Admiralty Suit No. 15 of 2015 and Crew member, Caveators of Caveats against Release Nos. 105 of 2015, 106 of 2015, 107 of 2015, 108 of 2015, 109 of 2015, 110 of 2015 &223 of 2015 in AS No.15 of 2015, by Authorised Signatory of the Plaintiff of Admiralty Suit No. 16 of 2015, Constituted Attorney of Plaintiff of Admiralty Suit No. 5 of 2016 &Manager and Authorised Signatory of G.P. Dave &Sons, Applicant of OJCA Nos. 735 of 2015 &783 of 2015 in Admiralty Suit No. 15 of 2015. The consent terms is signed by the authorized persons of all the parties as well as the learned advocates. The said Settlement Agreement is taken on record and formed part of this order.