REGENT COMPUTRONICS PVT. LTD.

NITROCHEM LUBRICANTS PRIVATE LIMITED Appellant

V/S

RAVI KHANNA Respondents

Referred Judgements :-

DWARKA NATH KAPUR V. RAMESHWAR NATH [REFERRED]
UNION OF INDIA VS. BIRLA COTTON SPINNING AND WEAVING MILLS LIMITED [REFERRED]
PEARL HOSIERY MILLS VS. UNION OF INDIA [REFERRED]
NATIONAL SMALL INDUSTRIES CORPORATION LIMITED VS. PUNJAB TIN PRINTING AND METAL INDUSTRIES [REFERRED]
HINDUSTAN COPPER LIMITED VS. ASSAM BEARING AGENCIES [REFERRED]
PRASAD AND CO VS. SATISH GUPTA [REFERRED 1995 RLR 32 :]
MONPORTE IMPEX PRIVATE LIMITED VS. HARVEEN BALI [REFERRED]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The brief facts which have given rise to this appeal are that under an agreement between the parties, the respondent paid a sum of Rs. 50,000/- for supply of certain goods, the appellant accepted the same but failed to supply any goods.

(3.) Clauses 3 and 7 A, B and C of the agreement dated 7th May, 1998 read as under:

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NITROCHEM LUBRICANTS PRIVATE LIMITED Vs. RAVI KHANNA

Referred Judgements :-

JUDGEMENT

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