MONTBLANC SIMPLO GMBH Vs. NEW DELHI STATIONERY MART

JUDGEMENT

(1.) THIS is an application filed by defendant No.2 for amendment of written statement. A large number of amendments are proposed to be made by the applicant in various paragraphs of the written statement, besides inserting certain additional paragraphs.

(2.) THE application has been opposed by the plaintiff on the ground that some of the proposed amendments are in conflict with the order of the Supreme Court dated 20 th September 2010 and the proposed amendments are not necessary for complete and effective adjudication of controversy and issue involved in the present suit.

(3.) WHILE dismissing IA 3419/2009, this Court in para 7 of the order observed as under: -