PRASAD BABURAO TANPURE Vs. GODAWARI BIOREFINARIES LTD

JUDGEMENT

(1.) Heard the learned Senior Advocates for the respective parties at length. Hence Rule. Rule made returnable forthwith with consent of the parties.

(2.) The petitioners are the original accused in 138 proceeding filed by the respondent. Some of the facts giving rise to the present petition are as below:

(3.) After execution of the agreement, the manufacturer started delivery of SDS. It is alleged by the respondent that the factory failed to supply the agreed quantity of SDS. Out of supply of total eight Crore Rupees, the supply made was only of an amount of Rs.2,98,77,979.00. It is further alleged that the respondent became entitled to receive Rs.5,50,00,000.00 as Factory committed breach of agreement.