Calcutta High Court (Appellete Side)
M/S. N.C. Singha & Sons & Anr vs Union Of India & Ors on 27 June, 2011
Author: Indira Banerjee
Bench: Indira Banerjee
1
1.
27.06.2011.
d.d.
W. P. No.8907 (W) of 2009
M/s. N.C. Singha & Sons & Anr.
Vs.
Union of India & Ors.
Mr. Kallol Basu,
Mr. Talay Masood Sidiqui
....... For the Petitioners.
Mr. Rajarshi Bharadwaj,
Mrs. Santa Mitra
..... For the Respondents.
It is submitted that the petitioner no.2 died sometime in February, 2011. The partnership firm has applied to the Commissioner of Customs, Airport and Administration, for permission under Regulation 15(2) of the Customs House Agents Licensing Regulations, 2004 to permit Smt. Ratna Sinha to handle clearance of goods. The application of the partnership firm may be considered in accordance with law and an appropriate decision thereon may be taken expeditiously. This writ application having become infructuous, the same is disposed of.
It is made clear that this Court has not adjudicated the merits of this writ application. The writ application is disposed of on the sole ground of death of the qualified licence holder, that is, the petitioner no.2.
The Commissioner shall take a decision on the application of the firm/Ms. Ratna Sinha expeditiously, preferably within thirty days from the date of communication of this order.
2Urgent certified photostat copy of this order, if applied for, be supplied to the parties subject to compliance of all requisite formalities.
( Indira Banerjee, J )