M.N.Roy, J. - (1.) This appeal under Clause 15 of the Letters Patent is directed against the judgment and order dated 27th September, 1974, made in Civil Rule No. 396(W) of 1967, by M.M. Dutt, J., whereby the rule has been discharged.
(2.) Chandra Mohan Ramkanai is a partnership firm (hereinafter referred to as the said firm) ; at all material times it carried on business mainly as textile dealers and partly on other items. There is also no dispute that the said firm is a registered dealer, having the Registration No. RJ/2307A.
(3.) Pursuant to a tender for the supply of paddy straw to the Government Dairy Farm at Haringhata, the said firm, whose tender was accepted, had supplied about 50,000 quintals of paddy straw by installments during the year in question. The price of the said paddy straw was worth about Rs. 4,30,000 and from the bills as produced in the proceeding, it appears that they included a sum of Rs. 4,07,346.03 as delivery charges and carrying costs.;