SUPER SMELTERS LTD. Vs. MD. MUKLESUR RAHAMAN

JUDGEMENT

(1.) The present application, being G.A. No. 1 of 2023 is filed by the plaintiff for judgment and decree upon admission against the defendant no.1, for a sum of Rs.14,93,627.00 along with an interest of 18% per annum and allied prayers.

(2.) The plaintiff is a Limited Liability Company within the meaning of the Companies Act, 2013, who is engaged in the business of manufacturing and trading of various iron alloy and steel products under the brand name of "Super Shakti" and the plaintiff also has a state of art integrated steel plant at Jamuria Industrial Estate.

(3.) The defendant no.1, is the sole proprietor carrying on its business under the name and style of "M/s. A.D.M. Agency", which also deals with various steel and iron alloy products and the defendant no.2 is also a sole proprietor carrying on business under the name of "M/s. Maheshwari Marketing" and is engaged in the business of marketing and selling and brokerage of various iron and steel products and iron alloy products.