Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6621 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 16607 OF 2016]
FOOD CORPORATION OF INDIA AND ORS Appellant(s)
VERSUS
RICE MILLERS ASSOCIATION, DISTRICT
GONDIA AND ORS Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The limited request made by Mr. N. K. Kaul,
learned Additional Solicitor General, is that the
interest of the appellants may be protected by
issuing a direction to the respondents that they
should furnish Bank Guarantee for claiming the
JUDGMENT
difference between old and new rates. This is a
point, apparently not canvassed before the High Court
and it is for the appellants to apprise this point to
the High Court.
3. Therefore, with liberty to the appellants to
approach the High Court in that regard, this appeal
is disposed of.
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4. We request the High Court to dispose of the writ
petition expeditiously and preferably within six
months from the date of receipt of a copy of this
Judgment.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
July 22, 2016.
JUDGMENT
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