SAARSCHMIEDE GMBH FREIFORMSCHMIEDE Vs. BHARAT HEAVY ELECTRICALS LTD

JUDGEMENT

(1.) This application came up first before this Court on 1st June, 2018 when the following order was passed:

(2.) Pleadings in the application have been completed and the counsels have been heard.

(3.) What transpires is, that (i) the defendant / applicant floated an enquiry for purchase of machinery and the plaintiff submitted its offers to the defendant; (ii) the defendant placed four Purchase Orders on the plaintiff in pursuance to the aforesaid enquiry and the offers submitted by the plaintiff and stating as under: