VIRTUS DORDERECHT B V Vs. VIKRAM BHARGAVA

JUDGEMENT

(1.) CM No.15161/2014

(2.) The backdrop facts necessary to decide the application are that M/s Virtus Dorderecht B.V. and M/s Bliesner & CIE S.A. joined as plaintiffs to sue on the plea that the former is a private limited company as per laws in Netherland and Nicolass T. De Deugd is the sole, shareholder/directors/ principal officer of the plaintiff No.1 and is competent to institute the suit and verify the pleadings on behalf of plaintiff No.1 and the later is a limited company incorporated as per laws in Switzerland and Thomas Bliesner is its Director and is competent to institute the suit and verify the pleadings on behalf of plaintiff No.2.

(3.) Since opposition to the application for additional evidence is by defendants No.2 to 4, relevant would it be to note that while denying said averments made in the plaint qua plaintiff No.1, it was pleaded that it appears that the plaintiff No.1 company is a sole proprietorship firm.