LAFARGE INDIA (P) LTD Vs. MADAN LAL AGARWAL & ANR.
LAWS(CAL)-2017-9-72
HIGH COURT OF CALCUTTA
Decided on September 12,2017

Lafarge India (P) Ltd Appellant
VERSUS
Madan Lal Agarwal And Anr. Respondents

JUDGEMENT

ARIJIT BANERJEE,J. - (1.) Is the claim of the plaintiff barred by limitation?
(2.) Was any fresh agreement entered into at Murshidabad between the plaintiff and the defendants to maintain the existing business spread over Murshidabad, Nadiya and Bhirbhum as claimed in paragraph 2 of the written statement?
(3.) Was the stock of cement stored at the godown of Defendant no. 1 under the control and supervision of the representatives of the plaintiff as stated in paragraph 4 of the written statement?;


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