KOHLI SPORTS PRIVATE LIMITED Vs. ASHI SPORTS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an application filed by Plaintiff seeking exemption from filing original/certified/translated copies of documents with proper margins, etc.

(3.) Original documents shall be produced/filed at the time of Admission/Denial, if sought, strictly as per the provisions of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (hereinafter, 'Commercial Courts Act, 2015') and the DHC (Original Side) Rules, 2018.