(1.) IA No. 11355/2009 has been filed by defendant no. 2 under Order VII Rule 11(d) of the Code of Civil Procedure, 1908 (,,CPC for brevity) for rejection of the plaint. This order shall dispose of the afore- stated application.
(2.) The present suit has been filed seeking the following reliefs:
(3.) The brief facts leading up to the filing of the present case are that the plaintiff is a Public Limited company duly constituted under the Companies Act, 1956 with national as well as international repute and goodwill in its business of manufacturing steel, iron and allied products. Defendant no. 2 is a corporation existing under the laws of Denmark with its registered office at Denmark. As per the plaint, the parties entered into fourteen Sales Contracts in 2007 according to which defendant no. 2 was to purchase goods from the plaintiff under the terms of the contracts. The quantity and quality of the goods was mentioned in the contracts but the actual specifications were to be determined at the time of placing of order. As per eight of the fourteen contracts, 776 coated steel coils were shipped by the plaintiff to the defendant no. 2 and were duly received by it without any objection between July and November 2007.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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