- (1.) Leave granted.
(2.) We have heard Mr. K.K. Venugopal, learned senior counsel for the appellants, Mr. Goolam E. Vahanvati, learned Attorney General of India for respondent No. 6, and Mr. Gopal Subramaniam, learned senior counsel for respondent Nos. 2 and 3. Despite service, respondent No. 1 has not chosen to appear.
(3.) The vessel M.T. Enrica Lexie and M/s Dolphin Tanker SRL (owner of the vessel) are in appeal aggrieved by the order passed by the Division Bench of the Kerala High Court on April 3, 2012 whereby the Division Bench set aside the judgment and order of the Single Judge dated March 29, 2012.;