SWASTIK ASSOCIATE Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant case has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) Heard the learned counsel for the petitioner Shri Gautam Kumar Kejriwal and the learned counsel for the Respondent- Railways, Shri Kumar Priya Ranjan, Advocate.

(3.) The present writ petition has been filed for quashing the demurrage penalty imposed upon the petitioner to the tune of Rs.5,60,700.00, by the respondent Goods Superintendent, Dauram Madhepura, East Central Railway, as also for quashing the letter dtd. 21/1/2020, issued by the respondent Divisional Railway Manager [Commercial] East Central Railway, Samastipur, whereby and whereunder the application of the petitioner for waiver of demurrage charges been rejected.