ASHIS KUMAR CHAKRABORTY,J. - (1.) The Court : It is submitted by the Marshall that the order dated July 2, 2018 has already been communicated to the Master of the defendant no.1 vessel. However, none appears on behalf of the defendant no.1 vessel to contest this application.
(2.) Accordingly, the application being GA No.1573 of 2018 is disposed of by directing that the defendant no.1 vessel shall remain arrested until further order passed by this Court.
(3.) It is, however, clarified that if the owners and parties interested in the defendant no.1 vessel deposits the amount of Rs. 13,21,527/- to secure the claim of the plaintiff with the Registrar, Original Side of this Court, the order of arrest shall stand automatically vacated.;