DORO DESIGNS PVT. LTD. Vs. RADIUM CREATION LTD.

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 30/10/2019 whereby the plaint has been returned under Order 7 Rule 10 CPC, on an application filed by the respondent under Order 7 Rule 11 CPC.

(3.) The plaint has been returned on the ground of alleged lack of territorial jurisdiction by the trial court. It has been held that the averments in the plaint that discussion and negotiation had taken place in the Delhi office were bald and vague averments without the same being substantiated by any material. In these circumstances, the plaint has been returned.