SEBACIC INDIA LIMITED Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) It is the case of the petitioner that the petitioner is an unlisted public Company incorporated under the provisions of the Companies Act, 1956 and is engaged in the production of sebacic acid which is manufacture from castor oil with a plant with an installed capacity of 10,000 MTPA with by-products such as 2-Octonal, Glycerine, Fatty Acids and Sodium Sulphate. The plant of the petitioner is the largest in the country and is ranked among the top ten in the world. Sebacic acid is a niche product and there is only one another company operating in India which has an installed capacity of 8,000 MTPA and rest all companies producing sebacic acid are based in China. The whole world depends only on India and China for manufacturing this product.

(3.) This petition appears to have been submitted on 30.04.2021, came up for consideration on 06.05.2021, on which date, the Court was pleased to pass the following order is passed.