FCI, LUDHIANA Vs. GUPTA RICE & GENERAL MILLS

JUDGEMENT

(1.) The Food Corporation of India (hereinafter 'FCI') has filed the present petition challenging the award dated 25th October, 2012 whereby all the claims of FCI had been rejected.

(2.) The chronology of facts and events are that an agreement was entered into on 13th October, 1994 between FCI and M/s. Gupta Rice and General Mills, Ludhiana Respondent (hereinafter, 'Respondent'). As per the said agreement, the Respondent was to store paddy in its mill, and mill the same. After undertaking the process of milling, the resultant rice was to be supplied to FCI. The terms and conditions as contained in the contract are as under: -

(3.) The Miller shall undertake shelling of paddy at FCI applicable custom milling rate which will include all services as per details given below:-