P.B.Mukharji, J. - (1.) This is an application by the Mediator Company Ltd., a private company one of whose objects is- "To act as agent of persons to procure passports, visas and repatriation certificates from appropriate authorities for travelling to foreign countries such as U.K., U.S.A., Pakistan, Burma, etc."
(2.) The company was duly registered under the Companies Act. It has also a licence from the Corporation of Calcutta to carry on the business.
(3.) On the 22nd September, 1956 the company wrote to the Visa Officer of the Government of West Bengal, inter alia, on the following terms : "(2) That according to the Indo-Pak Visa and Passport agreement which was effective from the 15th October, 1952 published by the publicity Department, Government of West Bengal, we are entitled to act as an agent and can procure, Visa and Passport from appropriate authorities for persons intending, to move between the States. (3) That the High Commissioner of Pakistan in India, New Delhi, permitted us to act as an agent on behalf of our clients. Under the above circumstances we would be highly obliged if you kindly give us permission to represent our clients in visa matters and allow us to deposit the same through our authorised representatives. Your kind accommodation will save many visa seekers from boring troubles and from unnecessary expenses.";