BHAGWANDAS METALS LTD Vs. M/S RAGHAVENDRA AGENCIES

JUDGEMENT

(1.) THE factual matrix of the case of the parties to the suit may be summarized in short as follows:

(2.) THE plaintiff is engaged in the manufacture and sale of Iron and Steel rolled products, namely C.T.D.Bars, M.S.Rounds, Angles and Channels and it has a re-rolling Mill at Manali. THE plaintiff has planned an expansion programme by increasing the installed capacity of the existing re-rolling mill at Manali from 21000 T.P.A. to 36000 T.P.A. and for this purpose it has proposed to set up a new mini steel plant of 38400 T.P.A. capacity for the manufacturing of ingots, which is raw material for the re-rolling mill.

(3.) ONE of the basic essential equipment required for its proposed mini steel plant is 11 K.V.A. Bulk Oil Circuit Breaker (hereinafter be referred to as BOCB).