TRIVENI BROKERS Vs. HIRA RAM HANSA RAM

JUDGEMENT

(1.) Though the matters were listed in the 'Fresh' Category, however, on joint request of the counsel for the parties, the matters are heard today itself.

(2.) The Writ Petition has been filed under Articles 226 and 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that the plaintiff/respondent firm filed a commercial suit for recovering Rs.17,86,774.00 (Annexure1) which included the amount supposed to be deposited by the petitioners against the supply of goods, on 2/11/2017, i.e. Rs.12,27,977.00 along with the interest of Rs.4,90,019.00 from the said date. An FIR was also registered at No. 59/2018 at Police Station, Sumerpur, District Pali, against the petitioner/defendant firm under Sec. 420, 408, 120-B of the Indian Penal Code, 1860 and subsequently the chargesheet was filed on 4/11/2018.