AUROMA COKE LTD Vs. COAL INDIA LTD

JUDGEMENT

(1.) The writ petitioner company ("writ petitioner") is a manufacturer of "washed coal". It obtains its raw material of coke from the fourth respondent, Bharat Coking Coal Ltd. ("respondent"). The dispute in this case spans a limited period of time between May 2008 and July of that year. Thereafter, with effect from 1st August, 2008 the parties entered into a fuel supply agreement dated 31st July, 2008.

(2.) The quantity of coal supplied by the respondent to the writ petitioner, in May, 2008 was 3,000 metric tonnes whereas in June and July of that year it was 5,000 metric tonnes.

(3.) The dispute between the parties is this. According to the writ petitioner, the respondent has over-charged them about Rs. 1.32 crores on account of price.