PRIYANKA OVERSEAS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application by the petitioner for issue of a direction to the respondent No. 2 to supply to them 70,000 MT of wheat at the price notified by respondent No. 2 in their fax dated July 1,1996 and July 3,1996.

(2.) It has been urged for and On behalf of.the petitioner that the petitioner are a Company duly incorporated under the Companies Act. They are well known exporter. They have been exporting different items to various parts of the world, including wheat. The petitioner have secured orders for export of wheat. They have entered into an irrevocable contract,for export of wheat on the basis of allocations made in their favour dated February 15,1996 and March 7,1996. Irrevocable letters of credit have been issued in favour of the petitioner. The petitioner thus wants that a direction be issued to the respondents to supply 70,000 MT of wheat.

(3.) The application has been vehemently opposed by the respondents.