OILMAR DMCC Vs. MV HOANH SON UNIVERS

JUDGEMENT

(1.) I.A.No.3 of 2026 is filed to permit the petitioner/plaintiff to withdraw C.O.M.S.No.1 of 2026 and consequently, to vacate the arrest order dtd. 15/1/2026 passed in I.A.No.1 of 2026 and also to permit respondent No.1/defendant No.1 - Vessel to sail from Visakhapatnam Port.

(2.) I.A.No.4 of 2026 is filed by the petitioner/plaintiff seeking for a direction to the Registry to refund the Court fees of Rs.2,01,267.00 (Rupees Two Lakh One Thousand Two Hundred and Sixty Seven Only) to the petitioner's/plaintiff's nominated bank account.

(3.) Heard Sri. D. Prudhvi Teja, learned counsel representing Sri. Sai Sanjay Suraneni, learned counsel for the petitioner/plaintiff.