STATE OF GUJARAT Vs. AMBICA MILLS LIMITED

JUDGEMENT

(1.) This appeal arises out of Reference No. 34 of 1963. The goods sold are a number of looms and carding engines which have been discarded. They were sold under 16 bills and the Company received Rs. 2,01,808. 00 as price. The Company had sold 89 looms, 28 carding engines, 2 lathes and some other small machines. It was claimed that the. Company had sold the machinery to several dealers who were prepared to pay the highest price "instead of selling them as a whole to one person in bulk". The machinery sold was indisputably discarded machinery. For reasons set out in the judgment of the principal appeal no. 603 of 1965, the answer to the question submitted must be in the negative. There will be no order as to costs in this appeal.