DARSHAN JAIN Vs. PIYUSH SURANA

JUDGEMENT

(1.) The above Contempt Petition is filed by Shri. Darshan Jain/Petitioner No.1 and Shri. Indrakumar Jain/Petitioner No.2 (Original Plaintiff Nos.1 and 2 respectively) in Commercial IP Suit (L) No.1533 of 2018 (the 'said Suit') against Shri. Piyush Surana - Respondent (Original Defendant).

(2.) The brief facts which have led to the filing of the above Contempt Petition are as under :

(3.) The Respondent thereafter filed his Affidavit dated 26th Feb., 2019 wherein he once again admitted having opened the sealed packet containing the material seized and sealed by the Court Receiver and left in his custody and also admitted having destroyed the 7 CDs and removing the data contained in the hard disk which was also in the same cover, and tendered his unconditional apology.