The case pertains to a financial conflict wherein M/S Shah Brothers Ispat Pvt. Ltd. provided steel products to Diamond Engineering Pvt. Ltd. (represented by Mohanraj et al.). The failure to ... remit payment resulted in several dishonored cheques from Diamond Engineering due to insufficient funds, prompting Shah Brothers to pursue legal recourse against the appellants under Section 138 of the Negotiable Instruments Act, 1881.