UMRAH DEVELOPERS Vs. P. KRISHNA REDDY

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant.

(2.) A suit was filed by the respondents in the Court of the Senior Civil Judge, Anekal. By the order dated 30th September 2020, the suit was transferred to Commercial Court established under the Commercial Courts Act, 2015 (for short, "the Commercial Courts Act") in view of the provisions of subsection (2) of Section 15 of the Commercial Courts Act. The present appellant is the defendant. The challenge in this appeal preferred under sub-section (1A) of Section 13 of the Commercial Courts Act is to the order dated 15th March 2021 passed by the learned Judge of the Commercial Court. The operative part of the said order reads thus:

(3.) An appeal is always a creation of a statute. In the present case, the appellant has invoked sub-section (1A) of Section 13 of the Commercial Courts Act. Sub-sections (1A) and 2 of Section 13 of the Commercial Courts Act read thus: