MOHAN BREWERIES AND DISTILLERIES LTD Vs. TAMIL NADU COOPERATIVE SUGAR FEDERATION REPRESENTED BY MANAGING DIRECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondent to consider the Petitioner's Representation bearing Reference No.MBDL/CS/2016-17 dated 04.05.2016 in accordance with law and consequently forbear the Respondent, or any entities functioning under it, or any of its employees or subordinates, from forfeiting the Security Deposit and EMD of Rs. 81,25,000/- submitted by the Petitioner, or interfering with the Petitioner's right to lift the quantity of Molasses mentioned in the Sale Order bearing No.111 issued by the Respondent dated 11.03.2016.

(2.) The very relief sought for is for an injunction to forbear the respondent from forfeiting the Security Deposit and EMD of Rs. 81,25,000/-(Rupees Eighty One Lakh and Twenty Five Thousand only).

(3.) The learned counsel appearing on behalf of the writ petitioner made a submission that no final order has been passed in respect of the representations submitted by the writ petitioner on 04.05.2016. Without passing any final orders, the respondent's are attempting to forfeit the Security Deposit and EMD of Rs. 81,25,000/-(Rupees Eighty One Lakh and Twenty Five Thousand only) already deposited by the writ petitioner with the first respondent / Federation. Under those circumstances, the writ petitioner was constrained to move the present writ petition.