BOLT TECHNOLOGY OU Vs. UJOY TECHNOLOGY PRIVATE LIMITED

JUDGEMENT

(1.) This hearing has been done through hybrid mode. I.As.13531/2022, 13532/2022 (for exemption)

(2.) Allowed, subject to all just exceptions. I.A.13531/2022 and I.A.13532/2022 are disposed of.

(3.) This is an application filed on behalf of the Plaintiff seeking exemption from instituting pre-litigation mediation, in accordance with Sec. 12A of the Commercial Courts Act, 2015 (hereinafter,'CCA').