(1.) Heard learned advocate Ms. Paurami Sheth for the plaintiff and learned advocate Mr. Dhaval Vyas for the defendant.
(2.) Ms. Paurami Sheth, learned advocate for the plaintiff submitted that the plaintiff has outstanding amount from the Defendant Vessel and her Owner, that despite request, the said amount has not been paid, the Plaintiff has thus maritime claim with respect to the Vessel under Section 4 (1) (h) of The Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 and hence the Plaintiff is constrained to file this suit and prayed for arrest of the Defendant Vessel.
(3.) On 10.05.2021, this Court has passed the following order:-