HUMANOID LABORATORIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.P.Roy, learned counsel for the appellants and Mr. G.Sarma, learned Government Advocate, appearing for the respondents.

(2.) THIS appeal has been directed against the judgment and decree dated 4.11.2003 passed the learned Civil Judge (Senior Division),No.3 Guwahati in M.S. No.95 of 2000, whereby the learned Court has dismissed the claim of the Plaintiffs/Appellants.

(3.) THE Appellant No.1 is a proprietorship firm and the Appellant No.2 is proprietor of the Appellant No.1. The said Firm has been registered as a SSI Unit with the Directorate of Industries, Government of Assam and also registered under the provisions of Assam Preferential Store Purchase Act.