Y.R. Meena, J. - (1.) This appeal is directed against the order of learned Single Judge dated 27th April, 2000 requesting that the balance 45% of the goods should be released forthwith.
(2.) The petitioner imported 9 consignments of Glasswares which arrived at Calcutta port between 12 -10 -1999 to 6 -12 -1999. The petitioner filed these Bills of Entry for assessment and clearance of the goods were detained and warehousing of the goods were partly allowed. Thereafter, under order of the Court warehousing of the rest of goods were allowed in April, 2000. As the goods are not allowed for shifting in the warehousing assessee suffered demurrage of Rs. 30,40,855/ -.
(3.) On 244 -2000 assessee filed writ petition No. 1122 of 2000 challenging in action of the authority and demand of bank guarantee for possible fine and penalty. On 25 -4 -2000 show cause notice are issued by the respondent upon the clearing agent of the petition. On 27 -4 -2000 learned Single Judge directed to release of 55% of four consignments out of nine consignments and directed adjudication be expedite and complete within 6 weeks.;