(1.) Heard learned counsels for the parties.
(2.) By way of this appeal, the present appellants - original plaintiffs begs to challenge the order dated 27th August 2015 passed by the 7th (Adhoc) Additional Sessions Judge, Ahmedabad (Rural) at Mirzapur in Trade Mark Suit No.1/2015 whereby the Ld. Judge has pleased to reject the plaint under Order - 7 Rule - 11 (d) of Code of Civil Procedure, 1908 (for short 'CPC').
(3.) The facts in brief as could be culledout from the memo of the appeal are as under :