4 LIFE TRADEMARKS LLC Vs. AANCHAL JAIN

JUDGEMENT

(1.) I.A. No.20186/2014 (exemption) The original/certified copies of the documents be filed two weeks prior to the admission/denial of the documents. The application is disposed of.

(2.) CS(OS) No.3141/2014 Let the plaint be registered as a suit. Issue summons to the defendants, on filing of process fee and Regd. A.D. Covers within a week, returnable on 10th Nov., 2014. Dasti in addition.

(3.) I.A. No.20185/2014 (u/o XXXIX R.1 & 2 CPC)