GOLDEN IMPORTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant writ appeals are filed against order dated 30.06.2020 passed by a learned single Judge of this Court in W.P.(C) No.11958 of 2020 and connected cases. By the said order, writ petitions were admitted and the interim relief sought for by the petitioners was declined. However, the learned single Judge ordered that the payment of container detention charges or other penal charges by the petitioners for release of the cargo covered by Bills of Lading shall be provisional and subject to further orders in the writ petitions.

(2.) Short facts leading to the filing of instant appeals are that,- appellant in W.A. No.870 of 2020 is a partnership firm registered under the Partnership Act, 1932, and engaged in the business of importing and subsequently distributing and selling of varied materials, including Galvanized Steel Coils, to entities in and around the State of Kerala, having PAN AASFG7146HFTOO1.

(3.) Appellant in W.A. No.885 of 2020 is engaged in the business of importing and subsequently distributing and selling of varied materials, including grade LLD Polythene, to entities in and around the State of Kerala, having PAN ABJFS5503JFT001.