TATA CHEMICALS LTD Vs. A N CHEMICALS

JUDGEMENT

(1.) THE matter was on board on 29 July 2011. None appeared for the Defendants. As the summary suit is of 2004, the Plaintiff's counsel Ms.Shreevardhini Parchure submitted the case and argued accordingly. The matter was closed for judgment.

(2.) IT was listed for pronouncement on 11 August 2011 in chamber. The learned counsel Mr. V.P. Shastri for Defendants 1 and 2 along with Defendant no.2Mr. Nasrudin K. Jamagia, appeared and requested for time to settle the matter and not to pronounce the Judgment. It was accordingly adjourned to 18 August 2011. As the parties were exploring the possibility of settlement, it was again adjourned. The parties could not settle the matter. The matter is listed today under the caption "for pronouncement of judgment".

(3.) THE Plaintiff, who is dealing in the business of manufacture and sale of inorganic chemicals, salt, fertilizer and other products, has filed a Summary Suit on 16 February 2004 to recover the duly acknowledged balance amount of Rs. 37,,62,560.22 towards the goods supplied and received by the Defendants.