NBK TRADE LINKER PVT LTD Vs. RAILWAYS BOARD

JUDGEMENT

(1.) This bunch of writ petitions challenge the Rate Circular issued by the Railway Board providing for realisation of penal demurrage/wharfage charges.

(2.) In Writ Petition No.11168 of 2011, pleadings are complete, which writ petition is being treated as the leading writ petition. Reference of facts and pleadings in Writ

(3.) Petition No.11168/2011, shall be sufficient for deciding all the writ petitions.