REGENT COMPUTRONICS PVT. LTD.

Messers. C.J. Sheth And Co. Appellant

V/S

M.G. ABROL Respondents

Referred Judgements :-

A.J. BUTLER V. MOHANLAL & CO. [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM SINGH VS. STATE OF DELHI [REFERRED TO]
RAGHUBIR SINGH VS. COURT OF WARDS AJMER [REFERRED TO]
M P SHARMA OTHERS VS. SATISH CHANDRA DISTRICT MAGISTRATE DELHI [REFERRED TO]
BHATNAGARS AND COMPANY LIMITED MESSRS BHATNAGARS AND COMPANY LIMITED DILHI BHATNAGARS AND COMPANY LIMITED BHATNAGARS AND COMPANY PRIVATE LIMITED DELHI MESSRS BHATNAGARS AND COMPANY PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
BABULAL AMTHALAL MEHTA VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
MOHAMMAD HANIF QUARESHI 2 MOHAMMAD ILLIAS 3 GHANI MAHAJAN AND 4 NASIR UD DIN 5 SHEIKH HUSSAIN QUARESHI 6 SHEIKH SUBHAN 7 ABDUL AZIZ 8 MOHAMMAD ISMAIL AND 9 ABDUL RAHIM 10 ABDUL VS. STATE OF BIHAR 2 STATE OF UTTAR PRADESH 3 STATE OF BOMBAY 4 STATE OF MADHYA PRADESH 5 STATE OF MADHYA PRADESH [REFERRED TO]
SHEW PUJAN RAI INDRASAN RAI LTD VS. COLLECTOR OF CUSTOMS [REFERRED TO]
S K SRIVASTAVA VS. GAJANAND PATRIWALLA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. HAJI AZIZ AND ABDUL SAKOOR BROS [REFERRED TO]
AJABLAL MANDAL VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution the petitioners have prayed for directions directing the respondents to return to the petitioners 249 drums of Rangolite C and 200 drums of hydrosulphite of soda as also certain documents.

(2.) The short facts leading to this petition are as follows :

(3.) Between Dec. 23, 1958 and Feb. 19, 1959, the petitioners paid Rs. 35,000.00 in part payment of price to the sellers. The goods arrived by S.S. Neuenfels at the Port of Madras and were cleared on or about Feb. 12, 1959. The petitioners having received a proforma invoice for further payment of Rs. 1,65,074.06 issued instructions for delivery to the petitioners through their bankers at Madras against payment of the above sum of Rs. 1,65,074.06. After further payment the goods were delivered and received in possession of Messers. C. J. Sheth of Madras being an associate and sister concern of the petitioners.

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MESSERS. C.J. SHETH AND CO. Vs. M.G. ABROL

Referred Judgements :-

JUDGEMENT

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