NORTHERN AGENCY, M G AVENUE Vs. FOOD CORPORATION OF INDIA THROUGH EXECUTIVE DIRECTOR (ZONE)

JUDGEMENT

(1.) Heard Sri H.S. Paonam, learned Senior Counsel assisted by S.Gunabanta for the petitioner as well as Sri H.Tarunkumar, learned Counsel for the FCI respondents.

(2.) This is the third round of litigation on the same issue relating to forfeiture of security deposits and recovery of damages from the petitioner for alleged failure to perform the contract of transportation of food grains.

(3.) Only a brief reference to the background facts may be necessary. The petitioner was appointed as a transport contractor by the Food Corporation of India (FCI) for transportation of food grains from the Railhead at Dimapur to Sangaiprou, Imphal for a period of 2 (two) years from 5.2.2009 to 4.2.2011.