P G MODAK Vs. BOARD OF TRUSTEES FOR THE PORT OF CAL
LAWS(CAL)-1999-7-40
HIGH COURT OF CALCUTTA
Decided on July 20,1999

P.G.MODAK Appellant
VERSUS
BOARD OF TRUSTEES FOR THE PORT OF CAL. Respondents

JUDGEMENT

Ajoy Nath Ray, J. - (1.) This is an application made by a Customs House Clearing Agent for relief from certain bills raised on them by the Port Authorities, the amounts thereof aggregating some Rs. 11 lac. and odd.
(2.) The bills cover clearances made by the agent during the months of April to July, 1988. Prior to May, 1988 the Port Authorities allowed 15 days free time for storing full container loads on Port areas.
(3.) From May, 1988 the time was abridged to 7 days only.;


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