(1.) This is an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the A&C Act).
(2.) The facts run by the petitioner were that the petitioner was engaged in the business of textiles and manufacture of apparels. The petitioner was a registered manufacturing enterprise under the provisions of the Micro, Small and Medium Enterprise Development Act, 2006 (in short MSME Act). The respondent approached the petitioner through its directors for manufacture of apparels and clothing of various kinds and for supply thereof.
(3.) The parties allegedly entered into an oral agreement. The understanding was that the respondent would issue purchase orders to the petitioner. On the basis of the purchase orders, the petitioner would manufacture the apparels, supply the same to the respondent and raise invoices. Several purchase orders were placed from time to time by the respondent and the petitioner manufactured and supplied the products. Accordingly, the petitioner raised invoices. The respondents received the said products without any objection as to the quality or quantity of the goods sold and delivered. Payments fell due. A miniscule payment was made, thereby, leaving a sum of Rs.49,00,101.00 due and payable as on October 31, 2024.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN