YAMINI MANOHAR Vs. TKD KEERTHI

JUDGEMENT

(1.) Delay condoned. The Application under Order 7, Rule 11 of the Code of Civil Procedure, 1908[For short, "the Code".], filed by the Petitioner-Yamini Manohar, Defendant in C.S. (Comm.) No.205/2022, has been rightly dismissed.

(2.) Sec. 12-A of the Commercial Courts Act, 2015,[For short, "the CC Act".] reads:

(3.) This Court in Patil Automation Private Limited and ors. v. Rakheja Engineers Private Limited, 2022 SCC online SC 1028, has held that Sec. 12-A of the CC Act is mandatory. Pre-litigation Mediation is necessary, unless the Suit contemplates urgent Interim Relief. At the same time, the Judgment observes: