- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The Union of India (appellant herein) is aggrieved by the judgment and order dated 19-2-2013 passed by the High Court of Calcutta in G.A. No. 29 of 2013 arising out of W.P. No. 458 of 2012. The Division Bench has made a stray observation relating to a letter dated 9-6-2011, which was not on the record before the Division Bench, but did not go into the merits and did not adjudicate whether the views of the learned Single Judge, whereby the writ petition of the respondent was dismissed, requires interference or not. The Division Bench instead set aside the order of the learned Single Judge and disposed of the appeal only by granting liberty to the writ-petitioner (respondent herein) to prefer appeal within 30 days from date in respect of Shipping Bill Nos. 012643, dated June 9, 2011, 494409, dated August 10, 2011 and 4944210, dated August 10, 2011. It was further observed in the impugned order that in the event the appeal is preferred within time as indicated in the order, the same shall be heard on merits.;