CHAIRMAN CUM MANAGING DIRECTOR, FOOD CORPORATION OF INDIA Vs. SUNIL SAHA

JUDGEMENT

(1.) These intra court appeals are directed against the order dtd. 19/3/2024 passed in WPA 19546 of 2018 filed by the first respondent in both the appeals who shall hereinafter be referred to as the writ petitioner.

(2.) The writ petition was filed for issuance of a writ of mandamus to direct the appellants to release/ disburse the amount deducted from the writ petitioner's handling and transport bills on account of demurrage charges; to direct the appellants not to withhold any amount as deducted from the writ petitioner's handling and transport bills on account of demurrage charges amounting to Rs.1,46,67,382.00. The other reliefs sought for were incidental and ancillary to the main relief.

(3.) The learned Single Bench by the impugned order allowed the writ petition and directed both the appellants to disburse the amount deducted from the writ petitioner's handling and transport bills amounting to Rs.1,46,67,382.00 within a timeframe. Aggrieved by such direction, the appellants namely, the Food Corporation of India (FCI), the appellant in MAT 806 of 2024 and the Central Warehousing Corporation (CWC), the appellant in FMA 735 of 2024 have filed these appeals.