HARI OM GUPTA Vs. IFB INDUSTRIES LTD

JUDGEMENT

(1.) CM Appl. No. 17053/2014 (exemption)

(2.) Respondent was maintaining an account of the goods supplied and payments received in its books of account. As on 20th September, 2008 a sum of Rs. 12,73,123/- was due and outstanding against the appellant. On the said date, appellant paid Rs. 12,30,580/- through following cheques:-