ZION Vs. GARDEN SILK MILLS LTD

JUDGEMENT

(1.) HEARD Mr. Suthar, learned counsel, for Mr. Majmudar, learned advocate for the petitioner.

(2.) IN present petition, the petitioner has prayed that: -

(3.) THE petitioner has taken out present petition on the premise that in response to the purchase order issued by the respondent company, it had supplied certain goods to the respondent company and raised invoices. The details of the invoices raised by the petitioner company and the part payment made by the respondent company, is mentioned in paragraph No.4.2 of the petition, which reads thus: -