HARYANA STATE CO OP. SUPPLY AND MARKETING FEDERATION LTD Vs. JAYAM TEXTILES
LAWS(SC)-2014-4-114
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
April 07,2014
Haryana State Co Op. Supply And Marketing Federation Ltd
Appellant
VERSUS
Jayam Textiles
Respondents
Cited Judgements :-
M/S NEW KRUBA JEWELLER VS. V. KANCHANA [LAWS(MAD)-2016-12-190] [REFERRED TO]SMT. PRABHATAI WD/O SHANKARRAO BODHANKAR VS. M/S. CHIMOTE & SONS [LAWS(BOM)-2016-8-115] [REFERRED TO]
RAM CHARAN SHARMA VS. SUBHASH AND ORS. [LAWS(P&H)-2015-9-162] [REFERRED TO]
G P KUNDARGI VS. M P STATE POLLUTION CONTROL BOARD [LAWS(MPH)-2018-3-577] [REFERRED TO]
ABC BEVERAGES PRIVATE LIMITED VS. INDIAN RAILWAY CATERING & TOURISM CORPORATION (IRCTC) LTD. [LAWS(DLH)-2017-7-69] [REFERRED TO]
M/S MOHAN MEAKIN LIMITED VS. M/S SPIRIT AND BEVERAGES L-1 [LAWS(HPH)-2018-6-4] [REFERRED TO]
SAURABH GOYAL VS. ARUN GOYAL [LAWS(P&H)-2019-12-418] [REFERRED TO]
M/S UTTAM TRADERS RANGHRI VS. TULE RAM ALIAS TULA RAM [LAWS(HPH)-2018-9-1] [REFERRED TO]
ANURADHA BHARATH VS. M/S. I.T.M.S. AND COMPANY [LAWS(KAR)-2022-3-55] [REFERRED TO]
MANAV SHARMA VS. UMASHANKAR TIWARI [LAWS(MPH)-2015-9-173] [REFERRED]
PADMA VATHY VS. STATE NCT OF DELHI [LAWS(DLH)-2017-3-231] [REFERRED TO]
BHAVYA KUMARI AND ANR. VS. STATE OF BIHAR AND ANR. [LAWS(PAT)-2018-8-183] [REFERRED TO]
SANJEEV MISHRA @ SANJEEV KUMAR MISHRA VS. STATE OF JHARKHAND [LAWS(JHAR)-2015-3-25] [REFERRED TO]
MANGALA PETROLEUM ASSOCIATES VS. MAHESH MOTORS [LAWS(GAU)-2014-8-66] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)The present appeals have been filed against the judgment dated 18.06.2007 passed by the High Court of Judicature at Madras in Crl. A. Nos. 348 and 410 of 2001 thereby dismissing the said appeals on the ground that Mr. Davinder Kumar Lal, claiming to be the power of attorney holder of the appellant-Federation, has no locus standi to file the complaints/appeals as he has failed to prove that the Appellant-Federation had authorised him to file the same.
(3.)The facts of the two appeals are the appellant-Federation supplied cotton bales to the respondents of the value of Rs.30,45,602/- vide three invoices dated 19.12.1994, 21.12.1994 and 20.01.1995. The respondents, to discharge their liability, issued in total four cheques two cheques for Rs.5 lakhs each dated 16.01.1995 and 20.01.1995 respectively and two -
(2.)The present appeals have been filed against the judgment dated 18.06.2007 passed by the High Court of Judicature at Madras in Crl. A. Nos. 348 and 410 of 2001 thereby dismissing the said appeals on the ground that Mr. Davinder Kumar Lal, claiming to be the power of attorney holder of the appellant-Federation, has no locus standi to file the complaints/appeals as he has failed to prove that the Appellant-Federation had authorised him to file the same.
(3.)The facts of the two appeals are the appellant-Federation supplied cotton bales to the respondents of the value of Rs.30,45,602/- vide three invoices dated 19.12.1994, 21.12.1994 and 20.01.1995. The respondents, to discharge their liability, issued in total four cheques two cheques for Rs.5 lakhs each dated 16.01.1995 and 20.01.1995 respectively and two -
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