OWNERS AND PERSONS Vs. 3F INDUSTRIES LTD

JUDGEMENT

(1.) The application in A.No.5357 of 2013 has been filed to vacate the order of arrest of the vessel dated 31.10.2013 passed by this Court in A.No.5113 of 2013.

(2.) The application in A.No.5358 of 2013 has been filed to reject the plaint as not maintainable in law, in view of the fact that this Court has no admiralty jurisdiction to entertain the suit in C.S.No.740 of 2013.

(3.) The application in A.No.5690 of 2013 has been filed by the impleaded party to pass an order of interim arrest and sale of the vessel MT Titan Vision, with a gross tonnage of (GRT) 6190 MTs and a dead weight of (DWT) 2901 MTs which is owned and managed by M/s.Horizon Marine Pvt. Ltd., together with Engines, Tackles, Cranes, Derricks, Machinery and other Paraphernalia and Articles on Board in the said vessel presently lying at Krishnapatnam Port, Nellore District, Andhra Pradesh pending disposal of the suit.