LAWS(SC)-2000-11-226

CRAG MARTIN DISTILLERY PVT. LTD Vs. KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION LTD

Decided On November 07, 2000
Crag Martin Distillery Pvt. Ltd. Appellant
V/S
KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION LTD. Respondents

JUDGEMENT

(1.) Special leave granted.

(2.) The respondent-Corporation was established by the Government of Kerala and was granted the exclusive privilege of supplying, by wholesale, foreign liquor to retail outlets in the State. The respondent has the sole distribution agency of foreign liquor.

(3.) The respondent invites offers every year from suppliers and enters into rate contracts. Manufacturers with different brands of liquor give their offers and if successful they are placed on the rate contracts.