PRIMORDIAL SYSTEMS PVT. LTD. Vs. RAMAN KUMAR CHUG

JUDGEMENT

(1.) The petitioner is aggrieved by the order dtd. 25/2/2021 passed by the learned Additional District Judge-02, Central District, Tis Hazari Courts, New Delhi (in short 'Trial Court') in CS DJ no. 12511/16, titled as 'Primordial Systems Pvt. Ltd vs. Raman Kumar Chug and Ors.' whereby the learned Trial Court partially allowed the application moved by the petitioner herein under Order VII Rule 14 read with Sec. 151 of Civil Procedure Code, 1908 (in short 'CPC') for placing additional documents on record.

(2.) The factual background leading to institution of the present petition reveals that in the year 2009-10, the petitioner company expanded its business by establishing an education division named 'India Institute of Learning and Advance Development'. On the other hand, respondent no.1 is the sole proprietor of a leading advertising agency known as Hype N Hike Advertising Inc., the respondent no.2 company.

(3.) In 2010, respondent no.1 approached the petitioner with an offer to provide end-to-end advertising, marketing collateral design and layout services along with a 10-week credit cycle from the date of publication of an advertisement till the due date of payment. Subsequently, the petitioner agreed to appoint respondent no.2 as the agency on record for its media publication with effect from 5/10/2010.