BOARD OF TRUSTEES FOR PORT OF CALCUTTA BOARD OF TRUSTEES FOR PORT OF CALCUTTA Vs. GURU ISPAT LTD:MAHESHKUMAR GUPTA

JUDGEMENT

(1.) After hearing learned counsel for the parties in extenso and also on a close scrutiny of the facts and the circumstances arising in this case, the whole controversy appears to us is with regard to the way in which the respondents will be permitted to have the goods i.e. the imported steel sheets, which it is stated, have been used already for manufacture of the articles for the purpose of export to foreign countries. It has been contended seriously by Mr. R. K. Jain, learned senior counsel appearing on behalf of the petitioner i.e. Board of Trustees for Port of Calcutta, that the Board of Trustees for the Port of Calcutta is entitled to get approximately a sum of Rs. 39 and odd lakhs as demurrage in respect of the goods which were released on the basis of the order of the Division Bench of the Calcutta High Court dated October 22, 1990 and he insisted us to order that Bank guarantee should be furnished for the value of the goods, of course, taking into account the sum of Rs. 6 lakhs which has already been paid under the order of the High Court in order to ensure security for the entire demurrage. The learned senior counsel on behalf of the respondents has stated before this Court by drawing our attention to the report submitted by the Customs. Authorities that the value of the goods will be near about Rs. 41 lakhs. The respondents have already paid under order of the Court a sum of Rs. 6 lakhs to the Port Trust Authority. Mr. Chattergee submitted that it is not possible for his clients to furnish a Bank guarantee for the entire balance amount estimated to be the value of the goods.

(2.) Considering the submissions advanced by the parties, we think that the problem can be solved subject to the rights of the parties in the pending writ petitions before the High

(3.) We also mention in this connection that while releasing goods by interlocutory orders, the Court should consider the decisions of this Court in Board of Trustee of the Port of Bombay v. Indian Goods Supplying Co., (1977) 3 SCR 343 : (AIR 1977 SC 1622) and Board of Trustees of the Port of Bombay v. Jai Hind Oil Mills Company, (1 987) 1 SCR 932 : (AIR 1987 SC 622). This order will not operate to the detriment of the Port Trust Authority and this should not be taken as a precedent in future under any circumstances.