- (1.) Special leave granted.
(2.) After hearing the counsels for the parties, in our opinion, the High Court should have directed the Tribunal to state the case and refer the following question of law to the High Court : Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in having upheld in entirety the disallowance of the assessees claim of a sum of Rs. 8,00,063.00 on account of demurrage and wharfage recovered from the assessee by the North, Western Railways, merely because a claim against the contractor was pending for arbitration
(3.) We, accordingly, allow the appeal and direct the Tribunal to refer the aforesaid question to the High Court.;