- (1.) Counsel for the R.P. in C.P./510/IB/2017 present. Mr. N. Poorna Chandran, Branch Manager, Representative of Respondent viz., GIR Movers Private Limited present.
(2.) Heard the Counsel for the R.P. The prayer of the R.P. is as follows:- "a) To release the consigned goods that were dispatched through the Respondent vide two Consignment Notes dated 11.08.2017 and 14.08.2017 bearing Consignment No.200-22045 and Consignment No.200-22046 respectively, which is currently in the possession of the Respondent; b) The Respondent be directed to bear the cost of transporting the same to M/s. MaaPrabhabati Rice Mill; and c) Pass any other orders that the Tribunal deems fit and thus render justice."
(3.) After hearing Counsel for the R.P., we order as follows:- The Respondent, GIR Movers Private Limited is directed to release the consignment goods that were dispatched through the Respondent vide two Consignment Notes dated 11.08.2017 and 14.08.2017 bearing Consignment No.200-22045 and Consignment No.200-22046 respectively, which is currently in his possession by delivering the consignment to M/s. MaaPrabhabati Rice Mill.;