Sujit Kumar Sinha, J. - (1.) This motion by the JSC SEVRYBA ("the petitioner" for short) is inter alia for dismissal of this suit and for vacation of the order of arrest dated 17th October, 1997 and the consequential orders respectively dated 20th October, 1997 and 23rd October, 1997. By the said order of arrest the vessel "M.T. Stakhanovets" ("the said ship" for short) has been arrested.
(2.) The motion is opposed by the plaintiff and supported by the intervener the Russian Federation
(3.) It is necessary to set out briefly the facts leading to the present proceedings.;