SAINIK INDUSTRIES PVT. LTD. Vs. INDIAN SUGAR MANUFACTURING COMPANY LIMITED

JUDGEMENT

(1.) The instant application has been filed on behalf of the Plaintiff for withdrawal of the present Suit and for refund of the court fees.

(2.) The present Suit has been filed by the Plaintiff for recovery of Rs.19,55,30,723.00 along with pendete lite and future interest @ 15% per annum.

(3.) It is the case of the Plaintiff that an Agreement dtd. 28/7/2016 was entered into between the parties for supply of 5200 MT sugar for a total consideration of Rs.16,71,80,000.00 and the Defendant issued a confirmation letter for supply of the same.