JALDHI OVERSEAS PTE LTD. Vs. MV THE PATRON

JUDGEMENT

(1.) During this winter vacation, urgency being mentioned before the Registry by the learned counsel appearing for the applicant in this Interlocutory Application on behalf of defendant no.1-vessel, the matter is assigned. By way of special notice, hearing is taken up at 4.00 p.m. today (31/12/2025).

(2.) Notice being circulated and intimated to the learned counsel for the plaintiff, M/s. Soumyajyoti Biswal, Rahul Ray, Sweta Senapati and Sriram Krishna Jajodia, learned Advocates appeared.

(3.) Heard Sri Ishwar Mohanty, learned counsel for the applicant on behalf of defendant no.1-vessel in the afore-noted Interlocutory Application and Sri Soumyajyoti Biswal, learned counsel appearing for the plaintiff.