GLOBAL SALES INDIA Vs. AMIT SHARMA

JUDGEMENT

(1.) Petitioners are defending a recovery suit which is commercial in nature. They are aggrieved by order dtd. 16/1/2024 whereby plaintiff's request to place on record additional document has been allowed.

(2.) In order to understand and comprehend the controversy appropriately, let me make reference, in brief, to the pleadings.

(3.) Plaintiff Amit Sharma (respondent herein) is sole proprietor of M/s Aria International and is engaged in business of 'Micron Bopp Film'. Defendants approached them for purchase of film of different specifications. Pursuant to one order placed by them, goods were delivered by plaintiff while raising Invoice No. 702/MUNDKA/21-22 dtd. 23/2/2022 for Rs.12,10,697.00. Such goods were received by the defendants but since the payment thereto did not come forward, despite following up the matter with the defendants, plaintiff filed the aforesaid suit seeking recovery.