DIMPLE SCHEICE AND SPORTS HOUSE Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ application the petitioner has prayed for issuance of appropriate direction upon the respondents to pay the petitioner the admitted dues of Rs.2,46,379.00and Rs. 79,484.75 paise.

(3.) The petitioner's case is that it is carrying on business of sale /supply of scientific equipments to the college. The petitioner alleged to have supplied various scientific laboratory equipments to Ranchi College, Ranchi and submitted bill for the aforesaid supply. The bill for the aforesaid amount was duly passed and approrved by the Principal of the College and two cheques were presented by the petitioner in Bank but the same were dishonoured. Thereafter despite repeated reqeusts and reminders the respondents neither issued fresh cheque nor paid the aforesaid amount, hence this writ application.