AFTAB ALAM Vs. K L CHOWDHURY

JUDGEMENT

(1.) These nine Rules have been heard together and this judgment will govern all of them.

(2.) The present petitioner is a partner of a number of firms, namely, Messrs Standard Agency, Western Agency, Ruby Skinex Traders, Ruby Hide Skin Co., Globe Hide Skin Agency, Bengal Skin Traders, Calcutta Skin Supplies and Eastern Agency. He is a Director of Hindusthan Eximp Traders Ltd.

(3.) The petitioner through the said firms came on the business of a registered exporter from Calcutta, and entered into different contracts for the export of wet blue goat skin to the U.S.S.R. The authorised clearing agent was MIs. Shaikh and Pandit. At the relevant time the export of wet blue goat skin was a restricted and canalised item through the State Trading Corporation of India, while the Joint Chief Controller of Import and Export was empowered to extend the validity of the required licence from time to time according to the Rules.