RAKSHA CHEMICALS Vs. INTECH PHARMA PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. A. D. Bhobe with Ms A. Fernandes for the appellant and Mr J. J. Mulgaonkar with Ms S. Parulekar for the respondents.

(2.) The appellant is the original plaintiff, and the respondents are the original defendants in Regular Civil Suit No.37/2014/B, which was instituted before the Trial Court. Accordingly, the parties would be referred to as plaintiff and defendants for this appeal.

(3.) The plaintiff instituted the Suit to recover Rs.3,83,265.00 from the defendants for the supply of chemicals between 28/1/2009 and 2/6/2011.