JUDGEMENT
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(1.) THIS is a suit by the plaintiff namely Patel Nagar Minerals Industries Pvt. Ltd. against the defendant Hindusthan Paper Corporation Ltd. for realisation of outstanding dues to the tune of Rs. 12,41,074/- together with interim interest and interest upon judgment.
(2.) THE fact leading to filing of the suit may be summed up thus:-That the plaintiff is engaged in the business of manufacturing and selling diverse types of mineral and chemicals including china clay. The defendant is engaged in the business, inter alia, of manufacturing and selling of diverse type of papers.
(3.) ON the basis of an agreement dated 6th June 2003 entered into between the plaintiff and the defendant, the plaintiff agreed to sell 1665 MT of china clay to the defendant. The terms and conditions of the said agreement will appear from a letter dated 13th June 2003, copy of which was annexed with the plaint.;
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