MANMOHAN, J. - (1.)Present appeal has been filed challenging the order dtd. 9/9/2020 passed by learned Single Judge disposing of I.A. No. 1751/2020 filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (in short, 'CPC') and I.A. No. 4098/2020 filed under Order XXXIX Rule 4 of CPC in CS (Comm) No. 60/2020.
(2.)After some arguments, learned senior counsel for the appellant-plaintiff states that the appellant would be satisfied in the event, this Court were to direct the learned Single Judge to expedite the disposal of the suit i.e. CS (Comm) No. 60/2020) and also direct the respondents-defendants to maintain accounts with regard to goods manufactured and sold by them bearing the mark SUJATA.
(3.)Learned senior counsel for the appellant-plaintiff also states that learned Single Judge has erroneously presumed and concluded that there had been suppression and/or concealment of material facts in the plaint on the part of the appellant-plaintiff.