GEOSERVE ENERGY TRANSPORT Vs. MV TELERI M.

JUDGEMENT

(1.) By order dtd. 9/5/2025 after the plaintiff and defendant agreed for out of Court settlement and the suit was allowed to be withdrawn. Regarding I.A. No.19 of 2025 filed by the plaintiff the following was directed:

(2.) Registrar (Judicial) in response has put a note which indicates the following:

(3.) Learned counsel for the plaintiff Mr. Das refers to Sec. 16 of the Court Fees Act, 1870. The said Sec. is reproduced herein: