- (1.) The writ petitioner company is engaged in the activity of washing of coking coal. This writ is filed by them against a demand for Rs. 56,49,836.03 made by the fourth respondent, Bharat Coking Coal Ltd.
(2.) The writ petitioner company was obtaining diverse quantities of coal from them. The coal was being lifted from their collieries. This respondent is a subsidiary of the first respondent, Coal India Ltd., a Central Government Company.
(3.) The transactions which are the subject matter of this writ application took place in this way. Sale of coking coal was made to the writ petitioner Company by sale orders dated 10th March, 2008, 28th March, 2008 and 22nd April, 2008.;