TEESTA FRUIT AND VEGETABLE PROCESSING LTD Vs. CHINMOY GHOSH

JUDGEMENT

(1.) THE complainant company is a Government of West Bengal Undertaking, engaged in marketing condiments and beverages of different kinds to different parts of India and to certain places outside India.

(2.) THE said company by an agreement dated 11.8.1986 appointed Cosmic International (Opposite party), as its warehouse keeper and also as clearing and marketing agents.

(3.) THEREAFTER the complainant company through its Auditors undertook a physical verification of the Company's stock lying at the aforesaid godown, when the opposite party or their representative remained absent, despite notice given by the Auditor on more than one occasion.