SAPAN AHLAWAT Vs. MOHAN CLOTHING COMPNAY PVT. LTD.

JUDGEMENT

(1.) The petitioners are aggrieved by the order dtd. 21/12/2023 passed by the learned District Judge (Commercial Courts-04), Central District, Tis Hazari Courts, New Delhi (hereinafter referred to as 'Trial Court') in CS DJ 2070/2018, titled as 'Mohan Clothing Company Pvt. Ltd. vs. Sapan Ahlawat and Anr.' whereby the learned Trial Court dismissed the application filed by the petitioners herein under Order VIII Rule 1A (3) of Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') seeking leave of the Court to produce additional documents.

(2.) Petitioners herein are the defendants and the respondent herein is the plaintiff in CS DJ 2070/2018 which is pending adjudication before the learned Trial Court.

(3.) The factual background leading to institution of the present petition reveals that petitioner no.1 is the sole proprietor, carrying on the business of readymade garments under the name of M/s Anie Smith Retail India, the petitioner no.2 company. On the other hand, the respondent is a corporate entity engaged in the manufacturing and retail sale of apparels and accessories under its brand name 'Blackberrys".