JUDGEMENT
-
(1.) Leave granted.
(2.) What are the factors which are required to be taken into consideration by the Central Government for determining the price of levy sugar in exercise of its power under Section 3(3C) of the Essential Commodities Act, 1955 (the Act) is the question involved herein.
(3.) Before us, there are various owners of sugar mills who purchased sugarcane from the farmers.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.