RAJESH GUPTA Vs. URVASHI MARWAHA

JUDGEMENT

(1.) The respondent No. 1 is a proprietor of a Saw Mill, named and styled as Durga Trading Company situated over plot No. 1099/1100, Narsingh Ward, Madan Mahal, Village Amanpur, Jabalpur, Bandobast No. 5, Patwari Circle No. 28 Khasra No. 90/1. In the said premises three Saw Machines, of which one belong to respondent No. 1 and two belong to respondent No. 2 are being operated on the strength of the licence issued by the Forest Department, Government of Madhya Pradesh, under the provisions of the Madhya Pradesh Kashtha Chiran (Viniyaman) 1984 and the Rules made thereunder, viz., The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984.

(2.) The petitioner is a proprietor of M/s. Shri Ram Kashtha Udyog and deals in the business of purchase and sale of timber.

(3.) That, for the purpose of sawing the timber purchased by the petitioner, an agreement was entered between the respondent No. 1 and the petitioner on 30.1.2009; where under, on certain terms and conditions permission was granted to the petitioner to use the sawing machine.