UNION OF INDIA Vs. SALT MARKETING CENTRE

JUDGEMENT

(1.) This appeal has been filed against the judgment of the learned Single Judge in Civil Rule No. 2189/95, dated 15.6.95.

(2.) We have heard Mr. B.K. Sarma, learned counsel for the appellant assisted by Mr. P.K. Tiwari and Mr. G.N. Sahewalla for the contesting petitioner/respondent.

(3.) The brief facts for the purpose of adjudicating the present appeal are that a rake of salt was allotted to M/s Saikia Enterprises, Khanapara, Guwahati by the Govt. of Assam for the purposes of bringing iodised salt. The aforesaid Enterprise placed orders on M/s ABC Enterprises, Gandhidham for sending the iodised salt by loading it in the rake which has been allotted to M/s Saikia Enterprises. It also not disputed that later on, the iodised salt contained in the aforesaid loaded rake has been consigned in favour of M/s Salt Marketing Centre (petitioner/respondent in the appeal).