SUBHASH & COMPANY Vs. ASSOCIATED CEMENT COMPANIES LTD.

JUDGEMENT

(1.) THE plaintiff has brought this suit against the defendants for recovery of Rs. 35,89,821/ - (rupees thirty five lac, eighty nine thousand and eight hundred twenty one only) along with pendente lite and future interest @18% per annum.

(2.) THE plaintiff is a sole proprietary concern. Defendant No. 1 is a public limited company, having its cement plant (defendant No. 2) at Barmana, District Bilaspur, H.P., of which defendant No.3 is the Manager, Finance.

(3.) IT is further averred that besides the plaintiff, the Himachal Pradesh Mineral and Industrial Development Corporation (HPMIDC) was also making supply of 'shale' to the defendants under a similar agreement.