Modern Construction Company Delhi Vs Hitech Enterprises
.... ally, it is “non mutual” because the amounts being adjusted are those payable by one party. Its contradistinction, “Mutual account” implies that the credit – debit account is of both the parties. 30. Now coming to the facts of the present case, as per the averments made by the respondent it ...
Delhi High Court
MOUR MARBLES INDUSTRIES PVT. LTD. Vs MOTILAL LAXMICHAND SALECHA HUF AND 2 ORS
.... th Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to make a law, for the purposes aforesaid; and, therefore, promulgated the Maharashtra Money ...
Bombay High Court
Sushil Kumar Gauba Vs Adarsh Kumar Gupta
.... resumption of genuineness of claim also cannot be drawn. Bank draft can be taken as written contract. No written contract between parties for alleged loan transaction. It is also held in that case that suit cannot be tried under Order 37 C.P.C. Learned counsel for the respondent further cited judgme ...
High Court Of Punjab And Haryana At Chandigarh
Speed Trade Securities Private Limited Vs IDBI Bank Ltd.
.... Act. (b) Summary suit is also not maintainable on the ground that the directives issued by the Reserve Bank of India does not fall under Order XXXVII Rule 1 (2) (a), (b). According to the Learned Senior Counsel, there is no written contract between the Plaintiffs and the Defendants. Directives is ...
Bombay High Court
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