CHENNAI PORT TRUST Vs. SYMCOM COMMUNICATIONS

JUDGEMENT

(1.) Heard the learned counsels appearing on behalf of the appellant, as well as the respondent.

(2.) This Writ Appeal has been filed against the order of the learned single Judge, dated 21.12.2010, made in W.P.No.18376 of 2010.

(3.) The petitioner in the Writ Petition, in W.P.No.18376 of 2010, the respondent in the present Writ appeal, had filed the Writ Petition praying for the issuance of a Writ of Certiorarified Mandamus to call for and quash the letter issued by the appellant herein, dated 18.6.2010, and consequently to direct the appellant to fix the berth charges at Rs.1380.84 per day, with effect from 29.4.2010, in respect of the dead vessel MVSan Giorgio 1 and to adjust from and out of the amount of Rs.16,32,300/- already paid by the present respondent and to refund the excess amount.