TURUS SHIPPING SERVICE Vs. M.V. LIMA II

JUDGEMENT

(1.) In MISC. CIVIL APPLICATION (OJ) NO.1 OF 2017 (to be referred as 'first application'), the applicant - the original plaintiff has sought following direction against opponent no.5 - the Punjab National Bank.

(2.) In the Admiralty Suit, initially, the Court passed the order dated 16.07.2001 for arrest of defendant vessel MV LIMA-II. However, since the said vessel jumped the order of arrest, the Court passed the order dated 16.03.2002 for arrest of sister ship namely MV LIMA-I. In the said order for arrest, the Court made further order in para-4, which reads as under:

(3.) Thereafter, one Civil Application No.53 of 2002 was filed by the intervener praying for intervention in the proceedings and for release of the vessel from her arrest. On such application, the Court passed the order dated 18.06.2002 which reads as under: