Deepak Verma, J. - (1.) Following questions of law projected, are required to be adjudicated by this Court in the aforesaid Appeal:(i) Whether import of MS Pipes by Appellants was pursuant to a term of contracts between Appellant No. 1 and National Thermal Power Corporation Limited (for short N.T.P.C.). (ii) Whether import of said MS Pipes and supply thereof by the Appellant No. 1 to N.T.P.C. Constitutes an integral and inseparable part of the Contracts between them.
(2.) Brief history of the case is as under: Appellant No. 1 is a Limited Company duly incorporated under the provisions of Companies Act, 1956, engaged in the business of Works contract. Appellant No. 2 was working for gain as Senior Manager of Appellant No. 1 (hereinafter referred to as the Company).
(3.) Tenders were invited by N.T.P.C on 08.01.1988 for submitting bids for Ash Handling Plant Package for its Farakka Super Thermal Power Project, Stage-II, by way of International Competitive Bidding, popularly known as Global Tender.;