STATE TRADING CORPORATION OF INDIA LIMITED Vs. GOVT OF PEOPLE REPUBLIC OF BANGLADESH

JUDGEMENT

(1.) This appeal preferred by the plaintiff/appellant is directed against an order dated 24-5-96 passed by a learned single Judge of this Court directing the release of vessel M.V. Pranburi which was ordered to be arrested and detained by an earlier ex parte order dated 9.4.1996.

(2.) The facts in brief. The plaintiff entered into a contract dated 19-7-1995 for sale and purchase of non-Basmati Par boiled rice with the Government of Peoples Republic of Bangladesh, defendant No. 1 in the suit, whereunder the plaintiff agreed to sell to defendant No.l 50,000 MT (5%) of non-Basmati Par boiled rice of Indian origin on the terms and conditions contained in the contract. A total of 40,000 MT (approx.) of rice was supplied by the plaintiff to defendant No. 1 and duly received by the latter.

(3.) On 9.4.1996 the learned single Judge directed the ship to be arrested.