GLOBAL RESOURCES COMPANY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred for following reliefs:-

(3.) The brief fact of the case is that the Petitioner is a Company, engaged in purchase and sale of ores and minerals, rocks, processed minerals, pyroxenite, duly registered under the provisions of JVAT Act. The Petitioner used to sell its finished products to various customers within the state and outside the state of Jharkhand including M/s Tata Steel Ltd. The goods were being supplied by the Petitioner pursuant to the Purchase orders issued from the parties including M/s Tata Steel Ltd. and there has been no written contract for sale between the Petitioner and its Purchaser.