MAHOU INDIA PRIVATE LIMITED Vs. ARADHNA WINES

JUDGEMENT

(1.) The plaintiff, M/s Mahou India Private Limited, a company formerly Arian Breweries and Distilleries Pvt. Limited, incorporated under the Companies Act, 1956, engaged in the business of manufacturing and sale of beer, has filed present suit under Order 37 CPC against defendant M/s Aradhna Wines, the sole proprietor concern engaged in business of selling beer from outlets situated at several locations in Himachal Pradesh, to recover a sum of Rs.3,09,59,430/- along with pendente lite and future interest at the rate of 18% per annum.

(2.) The suit has been filed through Director of plaintiff company by placing on record certified true copy of resolution passed in the meeting of Board of Directors of plaintiff company held on 23.9.2016.

(3.) As per plaint, plaintiff company had been supplying beer products after procuring the same from brewery at the outlet of defendant situated in Himachal Pradesh in response to permits for import of beer products duly procured by defendant from the Excise Department of the State of Himachal Pradesh and submitted to the plaintiff company.