- (1.) Leave granted.
(2.) The appellant is aggrieved by the dismissal of its suit by the learned trial court which decree has been affirmed in First appeal as well as by the High Court in Second Appeal.
(3.) The plaintiff is a Private Limited Company engaged in the business of printing of calendars, diaries, stationery items, packing materials since the year 1983 in premises located in A-98/3, Okhla Industrial Area, Phase II, New Delhi. The plaintiff claims to be registered as a small scale industrial unit under the Directorate of Industries, Delhi Administration. According to the plaintiff it is also holding/held a license from the Municipal Corporation of Delhi for running the unit of printing press and has been registered under the Press and Registration of Books Act, 1867 and with the Registrar of Newspapers for India. The plaintiff also claims to have been allotted a code No. by the Reserve Bank of India for the purposes of import and export of calendars, diaries, booklets, wedding and greeting cards, printing books, posters and other material etc. printed in its unit at the premises described above. ;