- (1.) Heard through video conferencing.
(2.) The Plaintiff is a society registered under the Societies Registration Act 1860. The 1st Defendant is apparently a company under the Companies Act 2013 with its registered office in Delhi. Defendants Nos. 2 and 3 are individuals and are said to be directors of the 1st Defendant. They too have their offices in Delhi.
(3.) Dr Tulzapurkar, learned Senior Advocate for the Plaintiffs, moves after notice. I am permitting the application to be made since the Defendants have been served some time ago. The first notice was given on 11th December 2020. A second notice followed on 12th December 2020. On 14th December 2020, the Defendants were provided on email a link for today's hearing.;