EXIM INC Vs. TUG, MISS GAUNT

JUDGEMENT

(1.) This Court, vide order dated 05.03.2019 passed in OJCA No. 1 of 2019, had directed the arrest of the defendant-vessel, namely TUG, MISS GAUNT (IMO 7716957), by a detailed order. A direction for appointment of Court Commissioner was also passed on the very day. The relevant observations read thus:

(2.) Subsequently, another order came to be passed on 08.05.2019, whereby, the defendant-vessel was ordered to be auctioned. Further, the Court Commissioner was also directed to file an appropriate report qua expenses which are incurred in the auction process in the main suit.

(3.) This Court notices that the Court Commissioner, after exhaustively working in this matter, has submitted a further report, pursuant to the directions issued by this Court on 11.06.2019.