SPORTA TECHNOLOGIES Vs. UNFADING OPC PRIVATE LIMITED

JUDGEMENT

(1.) Present application has been preferred on behalf of the Plaintiffs seeking leave to file additional documents under Order 11 Rule 1 (4) CPC.

(2.) Plaintiffs, if they wish to file additional documents at a later stage, shall do so strictly as per the provisions of the Commercial Courts Act, 2015.

(3.) Application is disposed of.