SAVITRI SALT SUPPLIERS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS second appeal has been admitted for hearing on the following substantial question of law : -

(2.) HEARD learned Senior counsel, Mr. D.B.Sengupta, assisted by learned counsel, Mr.D.K.Deb for the appellants and learned counsel, Mr. B.Datta for the respondents.

(3.) THE appellants, as plaintiffs, instituted Title Suit No.33 of 1997, inter alia, stating that pursuant to a Notice Inviting Tender, issued by the defendant -respondent No.2, for carrying and supplying of Fine Crushed White Iodized Salt from Gujarat to Agartala and Dharmanagar for the year 1994 (period from April,1994 to December,1994), the plaintiff -appellants(herein after mentioned as appellants) participated in the tender process and having been lowest rate quoted by the appellants, their tender was accepted by the defendant -respondents(herein after mentioned as respondents) and supply order was issued. After the tender of the appellants was accepted, an agreement specifying the terms and conditions of supply of iodized salt from Gujarat to Agartala and Dharmanagar during the period from April,1994 to December,1994, was signed between the appellants and the respondents on 07.05.1994(Exbt.B).