Dimension Data India Private Limited vs Vertex Custom Management India Private Limited

Mukta Gupta, J

By the present suit, plaintiff seeks inter alia a decree for a sum of Rs. 1,91,73,992.07 (Rupees One crore ninety one lakhs seventy three thousand

nine hundred ninety two and paisa seven only) with pendente lite and future interest @ 18% per annum from the date of institution of the present suit

upto the date of realization of the decretal amount in favour of the plaintiff and against the defendant.

Summons in the suit were issued to the defendant vide order dated 3rd August, 2016. Defendant was served through publication vide order dated

15th September, 2017. Since the defendant has not entered appearance despite service, plaintiff prays for a decree against the defendant in terms of

Order VIII, Rule 10 of Code of Civil Procedure, 1908 (in short ‘CPC’) read with Order XIII-A CPC.

Plaintiff is a company incorporated under the Companies Act, 1956 having its registered office at Trade View, 2nd Floor, Kamala Mills Compound,

Pandurang Budhkar Marg, Lower Parel, Mumbai â€" 400013. Plaintiff is engaged in the business of information, communication technology and allied

services and is also a reseller of hardware and software.

Defendant is also a company duly incorporated under the Companies Act, 1956 and having its registered office at 122, First Floor, Jaina Tower-1,

Jankapuri District Centre, Janakpuri, Delhi â€" 110058.

On 15th October, 2013, plaintiff had forwarded a proposal for sale of licenses to the defendant. Based on the aforesaid proposal, defendant placed

a purchase order bearing no. P240000149-2 dated 24th October, 2013 for purchase of certain Microsoft Licenses. Plaintiff procured the licenses from

the distributor of Microsoft and delivered to the defendant in October, 2013 itself. Thereafter, plaintiff raised invoice no. 7570094559 dated 15th

November, 2013 for a sum of Rs. 1,91,73,992.07 (Rupees One crore ninety one lakhs seventy three thousand nine hundred ninety two and paisa seven

only) on the defendant towards the licenses supplied, which was delivered and accepted by the defendant on 18th November, 2013.

Out of the total invoice amount of Rs. 1,91,73,992.07, defendant made payment of Rs. 53,24,523.01 (Rupees fifty three lakhs twenty four thousand

five hundred twenty three and paise one only). Thus, the balance amount due on the defendant is Rs. 1,38,64,057.89 (Rupees One crore thirty eight

lakhs sixty four thousand fifty seven and paise eighty nine only).

Plaintiff sent various reminders through phone calls and emails to the defendant to clear the outstanding amount, however, defendant failed to clear

the outstanding amount.

On 2nd April, 2014, plaintiff received an email from the defendant alleging that certain line items of purchase order had been cancelled. Plaintiff

responded to the aforementioned email vide email dated 7th April, 2014 whereby he categorically stated since the licenses were generated in the name

of the defendant and plaintiff had made the payment towards the licenses to Microsoft, defendant was required to honor the invoice. Thereafter, vide

email dated 18th April, 2014, again plaintiff demanded the outstanding dues but there was no response.

Since the defendant was avoiding to make the payment, plaintiff sent a legal notice dated 23rd January, 2015. Defendant replied to the notice vide

reply dated 17th February, 2015 denying the payment to the plaintiff.

To substantiate the averments made in the plaint, plaintiff has placed reliance on the following documents:

i. Board Resolution in favour of Mr. Jayant Kumar Thakur

ii. Purchase order and proposal

iii. Invoice no. 7570094559 dated 15th November, 2013

iv. Invoice bearing acknowledgment of the defendant

v. Emails exchanged between the plaintiff and defendant

vi. Emails dated 2nd April, 2014, 7th April, 2014 and 18th April, 2014 exchanged between the plaintiff and defendant

vii. Legal notice dated 23rd January, 2015

viii. Reply dated 17th February, 2015 to the legal notice

ix. Payment advice dated 23rd January, 2014 along with part payment by the defendant through cheque in favour of the plaintiff.

An affidavit dated 18th July, 2016 has been filed with respect to the aforementioned documents in compliance with Section 65B of Indian

Evidence Act, 1872.

Since the averments made in the plaint have not been rebutted by the defendant, they are deemed to have been admitted.

Consequently, the suit is decreed in favour of the plaintiff and against the defendants whereby the defendant is directed to pay a sum of Rs.

1,38,64,057.89 (Rupees One crore thirty eight lakhs sixty four thousand fifty seven and paise eighty nine only) to the plaintiff along with interest @ 9%

p.a. from the date of institution of the suit till the date of realization of decretal amount. Decree sheet be drawn accordingly.