VIGNESHWARA HYBRID SEEDS COMPANY Vs. SAGAR AMBAR SONWANE

JUDGEMENT

(1.) The present appeal had been entertained keeping in view the peculiar nature of the order that was passed by the State Commission which prima-facie gave rise to substantial questions as recorded in our order dtd. 26/8/2025 extracted hereinunder: This compilation was presented as a revision petition in the background that the complainant had earlier filed an Appeal (S.A. No.1 of 2025) under Sec. 51 (2) before this Commission that was permitted to be withdrawn for instituting appropriate proceedings. The order passed by this Commission on 21/2/2025 is extracted herein under: -

(2.) The matter was again taken up on 5/1/2026 when the following order was passed: Heard learned counsel for the parties. After we had heard the matter at length and examined the issues, we find that it would be more appropriate if the parties arrive at a settlement amongst themselves and intimate this Commission by the next date fixed. Let the matter be listed on 20/2/2026.

(3.) Today, when the matter was taken up, and upon hearing the learned counsel, we find that under the interim order dtd. 26/8/2025 quoted above, 50% of the amount that was deposited by the petitioner has already been released to the respondent complainant as admitted by his counsel. On the matter proceeding further, learned counsel for the respondent agreed that the dispute may be settled by releasing 70% of the amount in favour of the complainant, to which the learned counsel for the appellant urged that he had instructions to offer only 40%. On the basis of these submissions, we find it expedient to settle the matter finally instead of dragging this litigation by directing that the respondent would be entitled to 50% of the amount which already stands released to him. This we have done keeping in view the background of the case where the dispute related to purchase of 10 bags of hybrid seeds for a sum of Rs.6,000.00 which were alleged to be defective.