- (1.) Let the order dated August 30, 2018 be corrected to the effect that the plaintiffs claim against the defendant vessel is on account of supply of bunker fuels and lubricants, in place and stead of the words bunkers and fuel.
(2.) Similarly, the words Section 4(1)(n) appearing in the first line at page 2 of the order dated August 30, 2018 be replaced with the words Section 4(1)(l).
(3.) From the report of the Marshall it appears that in terms of the order dated August 30, 2018 passed by this Court he has caused arrest of the defendant vessel and served copies of the plaint and petition upon the agent of the defendant vessel.;