MOUSHUMI BHATTACHARYA,J. - (1.) Did the plaintiff classify iron ore for domestic consumption for the purpose of levying freight charges under clause 170 and iron ore for other than domestic consumption classified under clause 200.
(2.) Did the defendants fail to consume 3,15,304.058 MT of iron ore in their pre-declared manufacturing unit for the purpose of manufacturing iron and steel.
(3.) Did the defendants consume 3,15,304.058 MT of iron ore for other than domestic consumption.;