SANA HERBALS PVT LTD Vs. MOHSIN DEHLVI

JUDGEMENT

(1.) I.A. 16968/2022 (O-XIV R-5 of the CPC) The present application has been filed on behalf of the defendant under Order XIV Rule 5 of the Code of Civil Procedure, 1908 (CPC) for framing of the following additional issues:

(2.) On 29/11/2022, the statement of counsel for the plaintiff was recorded that he does not wish to file reply and the application may be heard on the basis of oral submissions.

(3.) The brief facts relevant for deciding the present application are set out below: