KANGRA HERB PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present petition inter alia praying that the respondents may be directed to sanction and release an amount of Rs. 400 lacs to the petitioner company along with damages of Rs. 50 lakhs.

(2.) THE principal controversy in the present petition is whether the case of the petitioner had been recommended by respondent No.4 - Government of Himachal Pradesh for disbursement of Rs. 400 lacs under a scheme sponsored by the Central Government.

(3.) THE respondent nos.1 and 2 dispute that a recommendation for disbursal of Rs. 400 lacs was ever received by the said respondent.