ADOBE Vs. NAMASE PATEL

JUDGEMENT

(1.) This hearing has been done through hybrid mode. I.A.4003/2022 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. I.A. 4002/2022 (additional documents)

(3.) This is an application seeking leave to file additional documents under the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (hereinafter, 'Commercial Courts Act').