DR. B. LAKSHMAN GUPTA Vs. SAMPURNA BUILDERS

JUDGEMENT

(1.) This appeal is filed under Sec. 13(1-A) of the Commercial Courts Act, 2015 challenging the Judgment dtd. 21/9/2023 passed by LXXXV Additional City Civil and Sessions Judge, Bengaluru (CCH-86) ('Commercial Court' for short) in Commercial Appeal No.93/2023.

(2.) We have heard Shri. Nandakumar C.K, learned senior counsel as instructed by Shri. Sridhar Chakravarthi M.V, learned counsel appearing for the appellants.

(3.) Notice had been ordered by way of substituted service to the respondents on 6/6/2024 and duly served. However, there is no representation on behalf of the respondents.