KASTURI COMMODITIES PVT LTD Vs. K SHAJAHAN

JUDGEMENT

(1.) Application No.3150 of 2013 is filed under Order XIV Rule 8 of the Original Side Rules and Order XLII Rule 11 of the Original Side Rules to permit the applicant to intervene in the suit C.S.No.222 of 2013 as person interested in the defendant Vessel M.T.Chemical Arrow (for brevity, "the Vessel") , which is now lying at the Port of Kakinada, India.

(2.) Application No.3151 of 2013 is filed under Order XIV Rule 8 of the Original Side Rules and Order XLII Rule 11 of the Original Side Rules to recall the order dated 19.7.2013 in Application No.2170 of 2013 in C.S.No.222 of 2013 and accept the bid of the applicant.

(3.) Application No.3152 of 2013 is filed under Order XIV Rule 8 of the Original Side Rules and Order XLII Rule 50 of the Original Side Rules read with Section 151 of the Code of Civil Procedure to stay the operation of the order dated 19.7.2013 declaring Maritime Ventures Fund Ltd. as the successful bidder in terms of the Auction Notice dated 11.7.2013.