UNION OF INDIA Vs. BILASH CHAND JAIN

JUDGEMENT

(1.) These appeals have been filed against the impugned judgment of the Division Bench of the Calcutta High Court dated 17th August, 2001 passed in G.A. No.8384/2000, G.A.No.3774/2000, APO No.509/2000 and APO/T No.629/2000 in Writ Petition No. 2346 of 1993 whereby the Division Bench has upheld the judgment of a learned Single Judge of that Court dated 30.08.1989 passed in writ petition No.2346 of 1993.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It appears that suit No. 431 of 1987 was filed by respondent No.1 against Socialist Republic of Romania, M/s. Ice Chimica, formerly known as M/s. Exportlemn and the State Trading Corporation of India Limited (for short 'STC'). The respondent sought permission from the Central Government to file a suit under Section 86(1) of the Code of Civil Procedure, 1908 (for short 'C.P.C'), which was granted on 28th April, 1987.