- (1.) Heard learned counsel for the appellant.
(2.) The appellant's case is that the appellant is engaged in the business of selling of certified cotton seeds for which no mandi fees can be levied. The appellant received a notice from the defendant that it is liable to pay the mandi fees over the sale of commodity which it is selling.
(3.) The appellant/plaintiff challenged the action of the defendant/respondent by filing a suit for permanent injunction which was dismissed by the trial court vide impugned judgment and decree dated 26.4.1999 and the appellate court also dismissed the appeal of the appellant by the impugned judgment and decree dated 13.12.2002. Hence, this second appeal.;