LAWS(CHH)-2022-12-27

DEV RICE MILL Vs. UNION OF INDIA

Decided On December 21, 2022
Dev Rice Mill Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The present Writ Petition has been fled by the Petitioner Mill for the following Relief(s):-

(2.) The Petitioner is engaged in the operation of Rice Mill. The Petitioner entered into a memorandum of agreement with Respondents No. 6 for the custom milling of paddy for the procurement year 2021-22. The last date for the supply of the milled rice in terms of the Agreement was 30/11/2022

(3.) According to the Petitioner, they have received paddy as per agreement to the tune of 3200 quintals out of which 2700 quintals is inside the go-down before respondents No.6 which has been verifed by them but the entity has not been made by them and 500 quintals of custom rice is standing out side in vehicles since 30/11/2022 but the respondents denied to accept the same because there is no space and decided to encash the Bank Guarantee that has been furnished by the Petitioner, in making good the loss sufered by the Department.