SUDIPTO KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this petition the order of settlement for Wholesale Supply of Potable Alcohol/ Rectified Spirit (Grade-I) to Excise Warehouse at Tezpur passed by the Government of Assam, Excise Department vide order dated 21st December, 1999 in favour of the Respondent No. 4 is in challenge.

(2.) 1 have heard the learned counsels for the parties in details.

(3.) Clause-9 of the NIT reads as follows:-