DALGREEN AGRO PVT. LTD. Vs. SHAIKH ASADUR RAHMAN

JUDGEMENT

(1.) The plaintiff has filed the present suit against the defendants praying for a decree for a sum of US $428500 along with interest and pendent lite interest at the rate of 18% per annum and further interest at the rate of 18% per annum from due dates of payment of the Letters of Credit, or in the alternative decree for Rs.4.00 Crores as damages.

(2.) The defendant no.4 controls several companies including LNC Agro Mills Pvt. Limited. The majority shareholding of LNC Agro Mills Private Limited is that of defendant no. 4 and his family members. The defendant no. 4 is also in control of a proprietorship concern named and styled as Nivedita Exports.

(3.) The defendant nos. 7 and 8 are Customs House clearing and forwarding agent at Ghojadanga Port, India and Bhomra Port, Bangladesh respectively. The defendant no. 8 is also the CNF agent of the defendant no.1. The defendant no. 6 carries on business under the name and style of R.B. Roadways as a Sole proprietor at Ghodanga Gate.