SATYANARAYANA MUNIYAPPA Vs. SIEMENS FINANCIAL SERVICES PVT LTD

JUDGEMENT

(1.) Heard the submission of learned counsel for the appellant, who is physically present in the Court, on the memo dtd. 23/6/2023, filed by the appellant seeking conversion of this Appeal into a Commercial Appeal.

(2.) Even after Court asking as to whether the learned counsel is satisfied that the Commercial Appeal is maintainable, learned counsel for the appellant insists upon the memo.

(3.) Hence, in view of the memo and supporting submission, the registry is permitted to grant conversion of this Regular First Appeal into Commercial Appeal, however, subject to further scrutiny to be made by the registry, if any, on the converted Appeal and also at the consequence and risk of the appellant.