ASHUTOSH RAZDAN Vs. NETCOM SOFTECH PRIVATE LIMITED

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 11.03.2020 whereby the Trial Court has held that the Suit filed by the petitioner is not a commercial dispute within the meaning of Section 2(1)(c) of the Commercial Courts Act, 2015 (hereinafter referred to as the Act).

(3.) Learned counsel for the petitioner submits that the Trial Court has not adverted to the facts averred in the plaint or the defence of the respondents and has passed a very cryptic order without adverting to the factual matrix.