JSL MEDIA LTD. Vs. ADVERT COMMUNICATIONS PVT. LTD.

JUDGEMENT

(1.) The plaintiff has filed the present summary suit under Order XXXVII CPC for the recovery of Rs.37,43,911/- along with costs and interest against the defendant.

(2.) The plaintiff is a company registered under the provisions of Companies Act, 1956 (formerly known as Parivartan City Infrastructure Limited) with its Registered Office at 28, Najafgarh Road, New Delhi-110015 and Corporate Office at Jindal Centre, 12, Bhikaji Cama Place, New Delhi-110066. The name of the plaintiff Company was changed on 30th August, 2010. The Registrar of Companies was informed and the new name of the Company was entered by the Registrar of Companies. The fresh certificate of incorporation of the plaintiff Company dated 30th August, 2010 has been placed on record.

(3.) As per the plaint, the plaintiff has various Bus Queue Shelters (hereinafter referred to as "BQS") at different locations/sites in the National Capital Territory of Delhi which the plaintiff gainfully uses for advertisement purposes. The defendant approached the plaintiff with the proposal for utilizing the display panels/spaces at agreed BQS for the display of advertisement by its various clients and the plaintiff permitted the defendant for utilizing the same, against payment of agreed amount, through the various confirmed Purchase Orders and/ or e-mails. The plaintiff was maintaining a running account in favour of the defendant in respect of the consideration/charges against the display of advertisements payable by the defendant, is a private limited company duly registered under the Act.