GREAVES COTTON LTD. Vs. REHANI DISTRIBUTORS

JUDGEMENT

(1.) This is a suit for recovery of price of goods sold.

(2.) The Plaintiff is a limited company registered under the Companies Act 1956, having its registered office at J-2 MIDC. Industrial Area, Chikalthana, Aurangabad, Maharashtra. The Plaintiff, inter alia, is engaged in the business of design, research and development, manufacturing, sale and life-cycle support of automotive engines and vehicles. The Plaintiff has also office at Sector-V, Salt Lake City, Kolkata-700091, outside the jurisdiction of this Court.

(3.) The Defendant is engaged in the business of sale of pump sets. The Defendant is a private company, registered under the Companies' Act 1956, having registered office at 10, Biplabi Rash Behari Road, Kolkata-700001 within jurisdiction of this Court.