KUNAL STRUCTURE INDIA PVT. LTD. Vs. INSTAPOWER LTD.

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 10758/2026 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950, assailing the order dtd. 28/11/2025, passed by the learned Trial Court in CS(COMM) 163/2023, whereby the application preferred under Order XI Rule 1 of the Code of Civil Procedure, 1908, seeking discovery by way of interrogatory of documents in the possession of the plaintiff, has been dismissed.