ODEON BUILDERS PVT LTD Vs. NBCC (INDIA) LTD

JUDGEMENT

(1.) In respect of Item 1, the Registry is directed to register the appeal as FAO (OS)(COMM) No. 23/2020 instead of FAO(OS) No. 23/2020.

(2.) These three commercial appeals have been preferred under Sec. 13 of the Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015 (Commercial Courts Act) to assail the orders passed in the respective commercial causes by the learned Single Judge. The particulars of the impugned orders passed in these three appeals are as follows:

(3.) Sec. 13 of the Commercial Courts Act, which creates the Right of Appeal reads as follows: