Delhi District Court
Aanchal Bathla Proprietor M/S ... vs Anuj Sharma Proprietor M/S Vardhman ... on 10 December, 2025
CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma
IN THE COURT OF VINOD YADAV:
DISTRICT JUDGE (COMMERCIAL COURT)-02:
NORTH-WEST DISTRICT: ROHINI COURTS: NEW DELHI
CNR No.DLNW010034452024
Civil Suit (Comm.) 218/2024
In the matter of:
Ms. Anchal Bathla,
Prop. of M/s. Techonomics India,
Through POA holder Sh. Jatin Bathla,
460, Rama Market, Pitampura,
Delhi-110034.
.....Plaintiff
(Through Sh. Archit Adlakha, Advocate)
Versus
Sh. Anuj Shrma,
Prop. of M/s. Vardhman Telecom,
B5/385, Pocket-1, Sector-11, Rohini,
Delhi-110085.
.....Defendant
(Defendant already ex parte vide order dt. 21.01.2025)
Date of Institution of Suit : 15.04.2024
Date of hearing final arguments : 28.11.2025
Date of judgment : 10.12.2025
Suit for recovery of Rs.11,85,911/- (Rupees eleven lacs eighty five
thousand nine hundred eleven only) along with interest
Page 1 of 10
CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma
EX-PARTE JUDGMENT:
1.This is a suit for recovery filed on behalf of plaintiff against the defendant, thereby seeking a decree in the sum of Rs.11,85,911/- (Rupees eleven lacs eighty five thousand nine hundred eleven only) along with interest.
2. The facts of the case in brief, as borne out from the record are that plaintiff is the Proprietor of M/s. Techonomics India, engaged in the business of distribution of various electronic gadgets including mobile phone and its accessories. The defendant is the Proprietor of M/s. Vardhman Telecom which is engaged in the business of trading of electronic items including mobile phones and other allied accessories.
3. It is the case of plaintiff that defendant approached her for supply of mobile handsets which were duly supplied by her against invoices, as per requirement of the defendant. It is further stated that plaintiff has been maintaining a running ledger account in respect of the dealings with defendant. As per the said ledger account, plaintiff has claimed an amount of Rs.11,85,911/- as outstanding against the defendant along with interest @ 18% p.a. It is further stated that in order to discharge his partial liability, the defendant issued the following nine cheques which were dishonoured on presentation for the reason "funds insufficient":-
Page 2 of 10CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma Sl. Details of cheques Amount Return memo No. dated
1. 186092, dt. 13.04.2021, IDBI 1,70,647/- 06.07.2021 Bank of India Ltd., Delhi
2. 186084, dt. 08.04.2021, IDBI 1,06,337/- 06.07.2021 Bank of India Ltd., Delhi
3. 186093, dt. 15.04.2021, IDBI 1,21,192/- 06.07.2021 Bank of India Ltd., Delhi
4. 186095, dt. 16.04.2021, IDBI 49,455/- 06.07.2021 Bank of India Ltd., Delhi
5. 186100, dt. 24.04.2021, IDBI 1,44,086/- 06.07.2021 Bank of India Ltd., Delhi
6. 186096, dt. 18.04.2021, IDBI 1,63,219/- 06.07.2021 Bank of India Ltd., Delhi
7. 186097, dt. 20.04.2021, IDBI 1,63,219/- 06.07.2021 Bank of India Ltd., Delhi
8. 186098, dt. 22.04.2021, IDBI 56,882/- 06.07.2021 Bank of India Ltd., Delhi
9. 186099, dt. 23.04.2021, IDBI 1,63,382/- 06.07.2021 Bank of India Ltd., Delhi
4. Thereafter, plaintiff sent legal notice u/s 138 NI Act calling upon him to make payment of the amount of aforesaid dishonoured cheques but in vain.
5. Plaintiff approached the Legal Services Authority, North-West District, Rohini Courts, Delhi for pre-institution mediation but defendant did not appear there and accordingly, Non-Starter Report dated 05.12.2023 was issued in this regard.
Page 3 of 10CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma
6. Accordingly, the plaintiff has filed the instant suit, thereby invoking the provisions of Section 2(1)(c) of the Commercial Courts Act, 2015.
7. After filing of the suit, summons for settlement of issues were issued against the defendant vide order dated 15.04.2024. The defendant was served and despite repeated calls, none appeared on behalf of the defendant. Accordingly, defendant was proceeded "ex-parte" vide order dated 21.01.2025 and the matter was notified for ex-parte PE.
8. The plaintiff during the course of ex-parte evidence examined Sh.Jatin Bathla as PW1 in the matter. PW1 in his evidence by way of affidavit Ex.PW-1/A has reiterated the averments made in the plaint and has relied upon the following documents :-
Sl. Document(s) Ex.
No.
1. Copy of POA Ex.PW1/1 (OSR)
2. Copy of bank certificate dt. 31.08.2019 Ex.PW1/2 (OSR)
3. Printout of GST details of defendant Ex.PW1/3
4. Copy of Invoice TIOP-13034-2021 dt. Ex.PW1/4 22.03.2021 for Rs.1,70,647/-
5. Copy of Invoice TIOP-13095-2021 dt. Ex.PW1/5 (OSR) 24.03.2021 for Rs.1,06,337/-
6. Copy of Invoice TIOP-243-2122 dt. Ex.PW1/6 (OSR) 09.04.2021 for Rs.1,63,382/-
7. Certicate u/s 63 of BSA, 2023 Ex.PW1/7 Page 4 of 10 CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma
8. Non-starter report Ex.PW1/8
9. The plaintiff during the course of ex-parte evidence further examined Sh.Kamal Kumar, Reader-cum-Ahlmad as PW2 in the matter. PW2 brought the following summoned record:-
Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2459/2021 Original invoice No.TIOP-9-2122 dt. 01.04.2021 for Rs.1,21,192/- Ex.PW2/1 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2464/2021 and original invoice No.24-2122 dt. 02.04.2021 for Rs.49,455/- Ex.PW2/2/ (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2458/2021 and original invoice No.296-2122 dt. 10.04.2021 for Rs.1,06,444/- Ex.PW2/3 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2458/2021 and original invoice No.284-2122 dt. 10.04.2021 for Rs.37,642/- Ex.PW2/4 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2475/2021 and original invoice No.69-2122 dt. 05.04.2021 for Rs.1,63,219/- Ex.PW2/5 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2461/2021 and original invoice No.115-2122 dt. 07.04.2021 for Rs.1,63,219/-Ex.PW2/6 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2460/2021 and original invoice No.217-2122 dt. 08.04.2021 for Rs.56,882/- Ex.PW2/7 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2458/2021 and original cheque No.186100 dt. 24.04.2021 for Page 5 of 10 CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma Rs.1,44,086/- Ex.PW2/8 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/9 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2459/2021 and original cheque No.186093 dt. 15.04.2021 for Rs.1,21,192/- Ex.PW2/10 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/11 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2460/2021 and original cheque No.186099 dt. 22.04.2021 for Rs.56,882/- Ex.PW2/12 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/13 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2461/2021 and original cheque No.186097 dt. 20.04.2021 for Rs.1,63,219/- Ex.PW2/14 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/15 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2462/2021 and original cheque No.186092 dt. 13.04.2021 for Rs.1,70,647/- Ex.PW2/16 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/17 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2463/2021 and original cheque No.186084 dt. 08.04.2021 for Rs.1,06,337/- Ex.PW2/18 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/19 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2464/2021 and original cheque No.186095 dt. 16.04.2021 for Rs.49,455/- Ex.PW2/20 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/21 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2465/2021 and original cheque No.186099 dt. 23.04.2021 for Rs.1,63,382/- Ex.PW2/22 (OSR) and original return memo dt. 06.07.2021 Ex.PW2/23 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2475/2021 and original cheque No.186096 dt. 18.04.2021 for Rs.1,63,219/- Ex.PW2/24 (OSR) and original return memo dt.Page 6 of 10
CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma 06.07.2021 Ex.PW2/25 OSR Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2458/2021 and legal notice dt. 05.08.2021 for cheque No.186100 dt. 24.04.2021 for Rs.1,44,086/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/26 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2459/2021 and legal notice dt. 05.08.2021 for cheque No.186093 dt. 15.04.2021 for Rs.1,21,192/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/27 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2460/2021 and legal notice dt. 05.08.2021 for cheque No.186098 dt. 22.04.2021 for Rs.56,882/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/28 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2461/2021 and legal notice dt. 05.08.2021 for cheque No.186097 dt. 20.04.2021 for Rs.1,63,219/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/29 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2462/2021 and legal notice dt. 05.08.2021 for cheque No.186092 dt. 13.04.2021 for Rs.1,70,647/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/30 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2463/2021 and legal notice dt. 05.08.2021 for cheque No.186084 dt. 08.04.2021 for Rs.1,06,337/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/31 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2464/2021 and legal notice dt. 05.08.2021 for cheque No.186095 dt. 16.04.2021 for Rs.49,455/-, its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/32 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2465/2021 and legal notice dt. 05.08.2021 for cheque No.186099 dt. 23.04.2021 for Rs.1,63,382/- its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/33 colly. (OSR) Page 7 of 10 CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2475/2021 and legal notice dt. 05.08.2021 for cheque No.186096 dt. 18.04.2021 for Rs.1,63,219/- its postal receipt dt. 05.08.2021 and tracking report Ex.PW2/34 colly. (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2458/2021 and summoning order dt. 29.11.2021 for cheque No.186100 dt. 24.04.2021 for Rs.1,44,086/- Ex.PW2/35 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2459/2021 and summoning order dt. 29.11.2021 for cheque No.186093 dt. 15.04.2021 for Rs.1,21,192/- Ex.PW2/36 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2460/2021 and summoning order dt. 29.11.2021 for cheque No.186098 dt. 22.04.2021 for Rs.56,882/- Ex.PW2/37 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2461/2021 and summoning order dt. 29.11.2021 for cheque No.186097 dt. 20.04.2021 for Rs.1,63,219/- Ex.PW2/38 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2462/2021 and summoning order dt. 29.11.2021 for cheque No.186092 dt. 13.04.2021 for Rs.1,70,647/- Ex.PW2/39 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2463/2021 and summoning order dt. 30.11.2021 for cheque No.186084 dt. 08.04.2021 for Rs.1,06,337/- Ex.PW2/40 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2464/2021 and summoning order dt. 30.11.2021 for cheque No.186095 dt. 16.04.2021 for Rs.49,455/- Ex.PW2/41 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2465/2021 and summoning order dt. 30.11.2021 for cheque No.186099 dt. 23.04.2021 for Rs.1,63,382/-- Ex.PW2/42 (OSR) Case titled as Anchal Bathla Vs. Anuj Sharma, CC NI Act No.2475/2021 and summoning order dt. 01.12.2021 for cheque No.186096 dt. 18.04.2021 for Rs.1,63,219/-- Ex.PW2/43 (OSR) Page 8 of 10 CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma
10. Thereafter, vide order dated 08.05.2025, ex-parte PE in the matter was closed.
11. I have heard Sh. Archit Adlakha, learned Counsel for the plaintiff and perused the entire material on record.
12. From the perusal of record, it is clearly evident that defendant had approached the plaintiff for business purpose. The execution of necessary/requisite documents between the parties in this regard has been duly proved on record by plaintiff.
13. The defendant being ex-parte, the testimony of the plaintiff's witnesses have remained unchallenged and unrebutted. There is nothing on record to disbelieve the unrebutted testimony of the plaintiff's witness or to doubt the authenticity and veracity of the documents exhibited and proved on record.
14. From the unrebutted testimony of PW1, in the matter and the documents proved by them on record, I am satisfied that the plaintiff has been able to make out a good case for passing of decree in its favour. As regards the quantum of interest, the transaction between the parties being commercial in nature, I am of the considered opinion that interest @ 12% per annum would meet the ends of justice.
15. (i) In view of the above, a decree in the sum of Rs.11,85,911/-
Page 9 of 10CS (Comm) 218/2024 Anchal Bathla Vs. Anuj Sharma (Rupees eleven lacs eighty five thousand nine hundred eleven only) along with interest @ 12% per annum from 14.07.2021 till recovery is passed in favour of plaintiff and against the defendant.
(ii) Plaintiff is entitled to costs of the suit. Plaintiff is also entitled to counsel's fee which is quantified as Rs.22,000/-.
16. Decree Sheet be drawn accordingly, subject to payment of requisite court fees, if any.
17. File be consigned to Record Room after completion of necessary formalities. VINOD Digitally signed by YADAV VINOD YADAV Dictated & Announced in the (Vinod Yadav) open Court on 10.12.2025 District Judge (Commercial Court)-02 North-West/Rohini Courts Page 10 of 10