APL INDIA PVT LTD Vs. PRINCIPAL COMMISSIONER OF CUSTOMS
LAWS(CAL)-1999-3-18
HIGH COURT OF CALCUTTA
Decided on March 09,1999

APL (INDIA) PVT. LTD. Appellant
VERSUS
PRINCIPAL COMMISSIONER OF CUSTOMS Respondents

JUDGEMENT

Ajoy Nath Ray, J. - (1.) This is an application made by the owners of 35 containers of newsprints and the owners of the original feeding vessel.
(2.) The shipowners, of the second petitioner, are registered in Singapore. The fed vessel flew a Singapore flag.
(3.) The writ petitioners claimed that the manifest filed in regard to the fed vessel M.V. "LIANSHA" be corrected as to the 35 containers by deleting 9 from those because, according to them, those containers had fallen over-board at Sandhead before the vessel reached the Customs station at Calcutta.;


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