NATIONAL COLLATERAL MANAGEMENT SERVICES LIMITED Vs. JAGDAMBA RICEMILL

JUDGEMENT

(1.) I.A.1102/2021 (condonation of delay)

(2.) The application is disposed of accordingly.

(3.) The disputes between the parties emanate from a Milling Agreement dated 30th December, 2015, whereby the respondent appointed the petitioner for procuring an order for milling of paddy and conversion thereof into raw rice/parboiled rice and for lifting of paddy from purchase centres specified by the Food Corporation of India, for milling at the rice mill of the respondents.