Page 1

1

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 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.  

Page 2

2

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.