SHRINATH MARUTI REDDY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petitions, the petitioners are contending that the petitioners should be paid the third installment of the sugarcane crushed by the Respondent No.2 factory.

(2.) According to the petitioners, the petitioners had taken a crop of sugarcane in the agricultural year 1994-95 and the same was supplied to the Respondent No.2. The petitioners contend that they obtained first installment of 460/- per M.T. on 29.7.1995. An amount of 10/- under the head of non-refundable amount was deducted out of the first installment.

(3.) According to the petitioners they received the second installment of 150/- per M.T. also. It is the case of the petitioners that though the third installment of 55/- per M.T. was paid to some share-holders, same was denied to them.