MODI SUGAR MILLS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) When the appeal was called out for hearing nobody appeared for the appellant. We requested Mr. Harbans Lal, Senior Advocate for the Union of India to take us through the relevant documents and the judgment. The dispute before us is about the value of containers roughly valued at Rs. 19,561/-. The dispute arose in the following circumstances.

(2.) Having gone through the records, we think the decision of the High Court is entirely correct both on the question of appointing the valuer and determination of the valuation and adjustment of amount from security deposit. Therefore, there is no substance in this appeal. The appeal accordingly fails and is dismissed with no orders as to costs.