MOHAN MEAKIN LTD. Vs. SURJIT BEVERAGES PVT. LTD.

JUDGEMENT

(1.) The Plaintiff-company has filed the present suit against the Defendant-company for the recovery of Rs. 34,89,664.57 paise on the following averments:

(2.) The Plaintiff-company is a Public Limited Company duly incorporated under the provisions of the Companies Act, 1956, and is engaged in the manufacture and sale of Indian Made Foreign Liquor (for short: IMFL) and Beer etc. having various units and sale outlets all over the country. The registered office of the company is in District Solan.

(3.) The Defendant-company is a private limited company duly incorporated under the Companies Act, 1956 having its registered office at Mohali, District Ropar (Punjab) and a branch office at Delhi.