STATE OF HARYANA Vs. BHARAT STEEL TUBES LIMITED

JUDGEMENT

(1.) Plaintiff State of Haryana established an Industrial Committee on 29-5-1969 to suggest ways and means for speedy, and intensive industrialisation of the State of Haryana. On the recommendation of the said Committee the State of Haryana had decided to provide special incentives to industries to be established in the State of Haryana.

(2.) Defendant M/s. Bharat Steel Tubes Ltd. is a limited Company and they decided to have a plant to manufacture hot rolled steel strips skelp. For the said purpose they got prepared a project report from M/s. M.M. Dastoor and Company of Calcutta which was an approved company by the State of Haryana.

(3.) Defendant approached the plaintiff Government of Haryana in the year 1969 to subsidise the cost of the project report for manufacture of hot rolled steel strips. M/s. M. .M. Dastoor and Company, Calcutta had charged for the Project Report an amount of Rs 1,50,000/- Plaintiff State of Haryana agreed to subsidise the same to the extent of 50 per cent and they, accordingly issued Bank Draft on 31-3-1970 infavour of the defendant for an amount of Rs. 75,000.00 and defendant also issued a receipt on 9-4-1970 for the amount of Rs.74,955.00 after deducting Rs. 45.00 towards the bank charges.