O.P KHANDELWAL Vs. STEEL AUTHORITY OF INDIA

JUDGEMENT

(1.) The present appeal has been filed by the plaintiff/appellant impugning the judgment dtd. 4/3/2024 passed by the District Judge (Commercial), South East, Saket District Courts, Delhi [hereinafter 'Commercial Court']. Vide the impugned judgment, the suit [CS(Comm)172/2021] filed by the appellant against the respondent/defendant seeking recovery of a sum of Rs.51,03,760.00 was dismissed with costs, on the ground that the suit was time barred.

(2.) Brief facts that led to the filing of the present appeal are set out below:

(3.) On 15/3/2021, the appellant filed the suit for recovery against the respondent claiming the due consistency incentive.