PHALTAN SUGAR WORKS LTD Vs. MANSINGRAO DHONDIRAM KADAM

JUDGEMENT

(1.) THE petitioner in each of these petitions is a public limited company registered under the Indian Companies Act, 1956. The company owns a sugar factory at Sakharwadi in Taluka Phaltan in Satara District.

(2.) RESPONDENT No. 1 in each of these petitions is the original accused. They are in fact real brothers.

(3.) IT appears that these accused had entered into a contract with the said sugar factory for supplying sugarcane which they grew on their own fields. According to the allegations made by the petitioner-company, they have advanced some loans to the accused which were to be adjusted or repaid out of the price for sugarcane supplied by the accused.