- (1.) Leave granted.
(2.) The facts giving rise to the present litigation, in a nut-shell, are as under: The Respondent-Food Corporation of India was unable to store its food grains in its own godowns and therefore, it had hired godowns belonging to the Appellant.
(3.) The Respondent-Corporation wanted to remove its food grains from the Appellant's godowns but according to the Appellant, the Respondent-Corporation was making an effort to remove the food grains without paying storage charges to the extent of Rs. 68,25,468/- and even without refunding the amount of security-deposit of Rs. 31,49,252/-. In the circumstances, the Appellant has filed civil Suit No. 633 of 2013 in the City Civil Court at Ahmedabad seeking a declaration that forcible removal of the food grains from the godowns, without making payment of storage charges, is bad in law and an interim prayer was made that the Respondent-Corporation be restrained from removing the food grains so as to enable the Appellant to exercise its right of lien over the food grains.;