BABASAHEB RAOSAHEB KOBARNE Vs. PYROTEK INDIA PRIVATE LIMITED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of parties.

(2.) The plaintiff, Pyrotek India Private Limited, instituted a Commercial Suit No.01 of 2020, seeking an injunction and restraint order against the defendants from using, divulging, distributing, publishing, revealing or dealing with the proprietary information and trade secrets of the plaintiff and a declaration that the defendants are not entitled to use the information and trade secrets of the plaintiff. In the said suit, the present petitioners are impleaded as defendant Nos. 1 and

(3.) The defendants received summons on 10/01/2020 and it was imperative for them to fle the written statement within 30 days. On 14/01/2020, by putting their appearance, they sought time to fle the written statement and they were granted time to do so on or before 11/02/2020. The time to fle the written statement was ettended, on an application fled by the defendants, till 11/03/2020. Since some documents were not available to the defendants, more time was sought for fling the written statement and the application was allowed, thereby the time to fle the written statement was ettended upto 24/03/2020.