MONJASA PTE LTD. Vs. MV DATO FORTUNE

JUDGEMENT

(1.) This suit has been preferred by the plaintiff with the following prayers:-

(2.) This Court on 12.06.2019 on learned learned advocate Ms. Paurami Sheth for the plaintiff had while issuing notice to the defendant granted interim relief in favour of the plaintiff by the following order:-

(3.) The said order has been served upon the agent of the defendant as submitted by learned advocate Ms. Paurami Sheth on the second day by email. A purshis is being tendered by the plaintiff urging inter alia that the defendant vessel has not yet entered appearance. An amicable settlement has been worked out between the parties and the plaintiff has been fully paid by the defendant. Therefore, the plaintiff seeks to withdraw the suit and has made a request to vacate the interim relief.