- (1.) The Marshall, Calcutta High Court, has filed a report of service and arrest, which is taken on record.
(2.) GA No.810 of 2020 is an application for vacating, recalling and/or modification of the order dated April 24, 2020 passed in AS No.2 of 2020.
(3.) It is the contention of the defendant in this application that the order dated April 24, 2020 was obtained by suppression, misstatement and fraud. It is their further contention that the plaintiff was neither an endorsee in the bill of lading nor a named consignee and, as such, the plaintiff did not have locus standi to file the said suit. It is further contended that there is a grave urgency in vacating and/or modifying the interim order passed by this Court as the ship is due to receive cargo in some other port but the ex parte order of arrest has been causing severe loss to the defendant.;