NOBLE RESOURCES LTD Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner has filed this Writ Application for the following reliefs : *** ***

(2.) THE petitioner is a company incorporated in Hong Kong with its registered office at Hong Kong and it is a part of Noble Group Limited. Its core business is physical merchanting of a broad selection of industrial raw materials and it has also diversified its business by offering ancillary services to third party clients such as vessel chartering, finance, insurance, investment products and environmental services. An advertisement was published in 'The Economic Times' on 1st of February, 2003 by the Opposite party No. 2 inviting tenders for purchase of an aggregate of 360,000 MT ( 10%) of iron are fines of Daitari Origin for export from India. In response to the said advertisement, the petitioner submitted its tender on 14th February, 2003 along with all required documents as mentioned in the advertisement. The Opposite Party No. 2 intimated the petitioner on 28th of February, 2003 (Annexure 3) that the tender submitted by the petitioner has been accepted and the relevant contents of the letter run as follows :

(3.) THE further of the petitioner is that by the end of August, 2003 the following quantity of C and B grade Iron ore fines were supplied by the Opposite Party No. 2 and were also sent to different consumes as indicate earlier. The following is the chart of quantity of Grade C and B Iron ore fines which had been supplied by the end of August, 2003 : <FRM>JUDGEMENT_83_TLORI0_2004.htm</FRM>