REGENT COMPUTRONICS PVT. LTD.

INTERADS ADVERTISING PRIVATE LIMITED Appellant

V/S

PALMEX ENTERPRISES Respondents

Referred Judgements :-

URQUHART LINDSAY AND CO. LTD. V. EASTERN BANK LTD. [REFERRED]
ENGLAND IN HAMZEH WALAS AND SONS V. BRITISH IMEX INDUSTRIES LTD. [REFERRED]
U P COOPERATIVE FEDERATION LIMITED VS. STNGH CONSULTANTS AND ENGINEERS PRIVATE LIMITED [REFERRED]
NATIONAL THERMAL POWER CORPORATION LIMITED VS. FLOWMORE PRIVATE LIMITED [REFERRED]
LARSEN AND TOUBRO LIMITED VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED]
HINDUSTAN STEEL WORKERS CONSTRUCTION LIMITED VS. G S ATWAL AND CO ENGINEERS PRIVATE LIMITED [REFERRED]
STATE OF MAHARASHTRA VS. NATIONAL CONSTRUCTION COMPANY BOMBAY [REFERRED]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED]

JUDGEMENT

(1.) The facts which are relevant for deciding this suit do not create controversy, save firstly from the factum and then of the date on which payment against the subject Letter of Credit was made over by Defendant No.3 (Lakshmi Commercial Bank Limited) to Defendant No.9 ( The Manufacturer Hanover Trust Company, Singapore).

(2.) An Agreement for the import of Brass Scrap was signed between the Plaintiffs and Defendants No.1 and 2 on 20.7.1979 (which is Exhibit P12 and Exhibit Ex DW2/1) and reads thus:-

(3.) On 16.8.1979 the Plaintiffs requested Defendant No.3 to open a Letter of Credit (Exhibit D5) which reads thus:-

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INTERADS ADVERTISING P LIMITED Vs. PALMEX ENTERPRISES

Referred Judgements :-

JUDGEMENT

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