VENKATALAKSHMAMMA Vs. M. LALITHA

JUDGEMENT

(1.) The learned counsel appearing for the applicant seeks permission to convert this Application into an appeal under Sec. 13 of the Commercial Courts Act, 2015. We allow the said request.

(2.) The memorandum of appeal shall be filed by the applicant within two weeks from today. After the same is filed and necessary Court Fee is paid, the present application shall be numbered as a Commercial Appeal and shall be placed before the Court on 23/6/2021.

(3.) For statistical purposes, this Commercial Application stands disposed of.