EMPIRE JUTE CO LTD Vs. JUTE CORPORATION OF INDIA LTD

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE appeals are directed against the judgment and order dated 15.12.2006 passed by a Division Bench of the Calcutta High Court in APO No. 291 of 2006, A.P.O.T. No. 401 to 406 of 2006 in WP Nos. 962, 966, 967, 969, 970, 971 and 972 of 2004 and A.P.O.T. No. 399 of 2006 in W.P. No. 1566 of 2004 and A.P.O.T. No. 400 of 2006 in W.P. No. 973 of 2004 respectively. Factual matrix being in narrow compass, we will notice the relevant facts.

(3.) INDISPUTABLY, again the Commissioner in exercise of its power conferred under Section 3(3) of the Control Order fixed the price of 50 kg B- Twill jute bags for the delivery in the month of December 2002 provisionally at Rs. 1712.77p per hundred bags. The price for the said bags was arrived at upon taking into account hundred percent JCI in raw jute linkage i.e. the mills should compulsorily purchase raw jutes only from the Jute Corporation of India.