TRENDSETTERS Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 23.08.2014.

(2.) By virtue of the impugned judgment, the trial court has dismissed the suit principally on the ground that the appellant / plaintiff's plea of being a registered partnership firm, was not supported by requisite documents.

(3.) Having heard the learned counsel for the parties, what has emerged from the record is that the appellant / plaintiff did place on record the photocopies of the partnership deed and the registration certificate. It appears that the appellant / plaintiff had also placed on record the original SPA dated 20.03.2006, issued in favour of Mr. Parminder Singh Bhullar.