M/S. PRAMOD INTERNATIONAL PVT. LTD Vs. STATE

JUDGEMENT

(1.) The Court : The petitioner admits that the amounts covered by two dishonoured cheques for Rs.80,000/ - each dated December 29, 2011 and December 30, 2011 referred to in a supplementary affidavit of the petitioner affirmed on December 3, 2012, have been paid off and the petitioner has no claim in such regard.

(2.) For the amount now due, the petitioner relies on a letter dated June 7, 2013 issued by advocate for the company where it was stated that four bills amounting to a total of Rs.74,322/ - had not been paid by the company since the related shipping bills had not been forwarded to the company. The letter also represented that upon production of the connected shipping bills in Court, the company was ready to pay the admitted amount of Rs.74,322/ -.

(3.) The four shipping bills referred to in the letter of June 7, 2013 have been made over on behalf of the petitioner to advocate for the company in Court today. The company says that a sum of about Rs.45,000/ - could have been received by the company by way of incentive upon the timely deposit of the shipping bills with the relevant government agency.