LALCHAWISANGA, S/O F LAWMKIMA Vs. MANAGING DIRECTOR, MIZORAM STATE CO-OPERATIVE MARKETING AND CONSUMERS FEDERATION LTD

JUDGEMENT

(1.) HEARD Mr. S.N. Meitei, learned counsel for the petitioner and Mrs. Dinari T. Azyu, learned counsel for the respondent.

(2.) THE case was heard yesterday and has also been heard today.

(3.) IN this writ petition, petitioner has challenged the decision of the respondent to realize from the petitioner the entire amount of Rs. 11,64,960/ -, which was recovered from the respondent by Indian Oil Corporation Limited (IOC) on account of loss of petroleum products on transit.