SUOLIFICIO LINEA ITALIA (INDIA) PRIVATE LTD Vs. NAG YANG SHOES PRIVATE LIMITED, SERKADU VILLAGE, KATPADI TALUK, VELLORE DISTRICT

JUDGEMENT

(1.) This is an appeal, filed against the judgment and order, of the learned Company Judge, dated 19.06.2014.

(2.) Briefly, the case of the appellant was that it had sold and delivered certain goods, to the respondent, between the period 01.04.2012 and 20.11.2012 valued at Rs.37,00,147/-.

(3.) It is the appellant's case that despite several demands, the said amount, was not paid by the respondent. Accordingly, the appellant, served upon the respondent, a statutory notice dated 27.03.2013 under Section 434 of the 1956 Act.