- (1.) By an order dated 21st August, 2019, a co-ordinate Bench of this Court passed an order directing the petitioner to serve a copy of the application being GA No.1878 of 2019 on the respondents. It was also directed that if in spite of service, the respondents remained unrepresented, the application would be decided in their absence.
(2.) Subsequently, on 3rd September, 2019, the petitioner had filed affidavit of service showing service of notice of the above mentioned application upon the respondents. In spite of service, the respondents are not represented by any learned Advocate. Therefore, the application is taken up for hearing ex parte.
(3.) The petitioner is a private limited company engaged in the business of advertising, publicity, hoarding etc. and also as publicity consultant and product promoters. Atul Kumar Dalmia one of the Directors of the petitioner-company used to run the said business as proprietor since 1983 under the mark "Ad Ideas". Subsequently, the said Atul Kumar Dalmia and Smt. Chandra Kala Dalmia established a private limited company under the name and style of "AD Ideas Private Limited" which has been duly registered under the Companies Act .;