REGENT COMPUTRONICS PVT. LTD.

Rungta Iron And Steel Pvt Ltd Represented By Its Manager And Power Of Attorney Holder Appellant

V/S

Y Vasant Rao Respondents

Referred Judgements :-

RAMES VS. K.SUNDAR [REFERRED TO]
HITEN P. DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
SHUBH SHANTI SERVICES LTD. VS. MANJULA S. AGARWALLA [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
GOA PLAST PRIVATE LIMITED VS. CHICO URSULA DSOUZA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
VIJAYAN VS. SADANANDAN K [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The complainant is the appellant.

(2.) This Appeal is directed against the order of acquittal dated 16.11.2015 in C.C.No.548 of 2013, on the file of the Fast Track Court-IV, Metropolitan Magistrate, George Town, Chennai - 600 001.

(3.) The appellant/complainant is a Company engaged in the business of trading and selling of Iron and Steel. The respondent is the Proprietor of 'M/s.Sarada Steels and Bearings Co.' He used to purchase goods for his Concern from the complainant on credit basis. He agreed to pay interest at the rate of 24% for payment made after 10 days from the date of invoice.

Click here to view full judgment.

RUNGTA IRON AND STEEL PVT LTD REPRESENTED BY ITS MANAGER AND POWER OF ATTORNEY HOLDER Vs. Y VASANT RAO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address