POLYGREEN INTERNATIONAL Vs. MT PAMBOOR 2 (IMO : 9914852)

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties.

(2.) By the present Interim Application, Defendants are seeking an order to vacate the order of arrest dtd. 1/4/2022 and permit the 1st Defendant Vessel to sail within the territorial limits of Maharashtra and/or Bombay Port i.e. within 12 Nautical Miles (for short "NM") while under arrest pending the hearing and final disposal of the interim application.

(3.) On 9/5/2022, the 1st Defendant filed a praecipe seeking an urgent hearing and pressed for ad-interim reliefs in view of the advancing monsoon season. Both the learned counsel have made elaborated submissions and have been heard extensively. They have also filed written submissions of their arguments.