PANCHSHIL EXIM PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED advocate for the Petitioner has tendered draft amendment. However, considering the fact that by way of the amendment, the Petitioner seeks to enlarge the scope of the original petition, the amendment is rejected.

(2.) BY this petition under Article 226 of the Constitution of India, the Petitioner seeks the following reliefs:

(3.) THE facts of the case stated in the petition briefly are that a cargo of 7000 MTs of HSD and 15000 MTs of Naphtha was imported per vessel MT Filomena Lembo at Kandla Port in September, 2004. During the course of discharge, the cargo got mixed up and was contaminated. Subsequently, there was a dispute regarding ownership and distribution of the goods imported which came to be carried before this High Court in an Admiralty Suit. The High Court in the proceedings of the Admiralty Suit allotted 2955.216 MTs of the contaminated cargo to M/s. BGH Exim Limited.