AIR 2000 SUPREME COURT 3706 ::2000 AIR SCW 4514 ::2001 (2) SCC 41 ::(2000) 8 Scale 3 ::2001 (1) MadLJ133 ::2001 (4) LRI 882 ::2000 (8) Supreme 73 ::2000 (3) JT (Supp) 428 ::2001 (1) SRJ 156

Supreme Court Of India

(From : AIR 2000 Calcutta 56)

Hon'ble Judge(s): M. Jagannadha Rao, U. C. Banerjee , JJ

(A) Words and Phrases - Word 'procure' - In common English parlance mean and imply 'to obtain' or to get possession from someone else. (Para 9) (B) Foreign Trade (Development and Regulation) Act (22 of 1992) , S.5— International Price Reimbursement Scheme, Cls. 2.4, 2.5 - Iron and steel - Price fixed by Joint Plant Committee (JPC) for domestic steel - Higher than international price - Scheme, therefore, framed by Govt. to protect interest of exporters of Engineering goods - Scheme providing for reimbursement of difference between international price and JPC price of steel and iron - Reimbursement pre-supposes previous payment - Domestic steel producer captively using steel in manufacture of Engineering goods without paying JPC price - He is not entitled to benefit under Scheme. By the Government Notification No. SC (A)-24 (113)/63 Dated 29-2-1964 issued by the Department of Iron and Steel in the Ministry of Steel, Mines and Heavy Engineering, the Government of India to give effect to the proposal for fixation of steel prices for de-controlled categories, constituted the Joint Plant Committee consisting of representatives of all major producers of steel along with Government representative. It is the Joint Plant Committee (hereinafter referred to as ....