Bom HC | An unsatisfied order/Judgment in personam is no bar to proceedings in rem
Bombay High Court: R.I. Chagla, J., while addressing a matter held that, “Cause of action in rem does not merge with the Order
Maritime claim
Arrest of marine vessel MV PELAGOS directed in light of maritime claim under Section 4(1)(n) of Admiralty Act
Calcutta High Court: A Single Judge Bench comprising of Ashis Kumar Chakraborty, J. allowed an application for arrest of marine vessel filed
Marine vessel ordered to be arrested in light of maritime claim under Section 4 of Admiralty Act
Calcutta High Court: A Single Judge Bench comprising of Ashis Kumar Chakraborty, J., ordered a marine vessel to be arrested while deciding