UNION OF INDIA Vs. TRIVENI ENGGINEARS WORKS LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The fixation of minimum price of levy sugar for the year 1982-83 has already been upheld by this Court in Transferred Case (C) No. 9 of 1990, M/s. Modi Industries Ltd. v. Union of India, decided on 20th February, 1996. The correctness of this decision came to be questioned before a Three Judge Bench of this Court in Shri Malaprabha Co-operative Sugar Factory Ltd. v. Union of India and anr., (1997) 10 SCC 216, but it was not accepted and the Court made the following observations: