(1.) Since all these matters are inextricably interconnected with each other, they have been heard in common and are being disposed of by this common judgment.
(2.) For the sake of easy reference, the parties are referred to as per their ranking in the Writ Appeal No. 721 of 2007.
(3.) From the materials placed on record it is seen that the appellant/ITC Limited has placed an order with the seventh respondent/Evergreen Specialties Inc. for supply of Mixed Waste Papers single stream on 10-8-2005. According to the appellant/ITC Limited, they are India's largest manufacturer and exporter of paper/paperboards with multiple manufacturing facilities and in the manufacture of paper/paperboard, apart from wood pulp, they use recovered waste paper' which is their basis raw material and since Europe and USA being the high per capita countries in the consumption of paper/paperboard, they regularly import their requirement of cost competitive waste paper from these countries.