MANISH JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the instant application, applicant Sanjay Kumar @ Sanjay Goyal has prayed for intervention and to be impleaded as interested party to contest the present petition.

(2.) It is submitted in the instant application that applicant is engaged in manufacturing and trading of stainless steel utensils. On his visit to Dubai sometimes in the year 2003, had a meeting, by chance, with the respondents accused brothers Vijay Choudhary and Sandeep Choudhary. They introduced themselves to the applicant as the exporters from India dealing in export of stainless steel utensils in the name M/s. Jewel Craft at B-2/3 Model Town, Part-II, Delhi.

(3.) The applicant and the above named accused brothers entered into an understanding, thereby the accused brothers were to procure export orders and the applicant was to supply them utensils as per the order on receiving cheque from accused brothers as security against the cost on material supplied.