ANNAPURNA STORES Vs. CORPORATION OF CALCUTTA

JUDGEMENT

(1.) THIS revisional application raises a short but important question of law.

(2.) PETITIONER No. 1, M/s. Annapurna Stores, is a proprietary business owned by one Sohanjal Agarwal. Petitioner No. 2 looks after the said business as constituted attorney of the proprietor Sohanlal.

(3.) ON 4. 3. 78 opposite party no. l. a Food Inspector, visited M/s. Annapurna Stores at 1-4, Mahatma Gandhi Road and took samples of refined rape seed oil (imported) from a 15. 5 Kg. sealed tin of "bahar" brand which was purchased by petitioner no. l from M/s. Vivek Kumar lalit Kumar of 31, Rani Rashmoni Road under cash memo No. 1577 dated February 2 3, 1978 with the warranty only printed on the cash memo.