Variava, J. - (1.) This Appeal is against a judgment of the Andhra Pradesh High Court dated 21st March, 1996.
(2.) Briefly stated the facts are as follows:
(3.) The Appellant had agreed supply arhar dal the Army Purchase Organisation, Reserve Grain Depot, Lucknow. They therefore invited tenders for milling arhar whole in dal. The Respondents submitted two tenders; one for conversion of 1,500 metric nnes of arhar whole in dal and the second for converting 2,000 metric nes. These tenders were submitted on 10th May, 1977 and 1st August, 1977. Both these tenders were accepted by the Appellant and two Agreements were entered in between the parties.;