GLANDER INTERNATIONAL BUNKERING DMCC Vs. M. V. KARNIKA

JUDGEMENT

(1.) This Sheriff's Report has been fled seeking the following directions:-

(2.) On 5th November, 2020 this Court passed an order recording that whatever expenses are to be incurred by the P & I Club towards disembarking and repatriating the persons mentioned in prayer clause (b) of Interim Application (L) No. 5169 of 2020 shall be treated as Sheriff's expenses. It was further directed that all expenses for disembarkation and repatriation shall be routed through the offce of the Sheriff of Mumbai.

(3.) In these circumstances, M/s. Aeghiscope Maritime Ventures LLP (correspondents of the P & I Club), on behalf of the American Steamship Owners Mutual Protection and Indemnity Association Inc. (the P & I Club) have deposited Rs. 13,00,714/- towards repatriation cost. Similarly, the said entity has also deposited an amount of Rs. 50,42,551.3/- towards the wages of the 44 crew members who were on board the vessel M. V. Karnika for the period from 26th October, 2020 till 10th / 11th November, 2020 (the date of disembarkation). It is in these circumstances that the aforesaid directions are sought as reproduced earlier.