Sudhir Ranjan Roy, J. - (1.) These five Civil Rules were taken up for analogous hearing and disposal since they involve practically common questions of fact and law and this common judgment will govern all the said Civil Rules. It would be convenient to state the relevant facts only relating to C.R. No. 815(W) of 1980.
(2.) The petitioner No. 1 is a Steamer Agent and the petitioner No. 2 is the Chief Accountant of the petitioner No. 1 Company and holder of the Power of Attorney on its behalf.
(3.) The petitioner No. 1 acted as a Steamer Agent for M/s. Shinwa Katun Kaisha Ltd. Tokyo, representing their vessel M.V. Golden Wistaria.;