JATIN JAIN Vs. ANUJ JAIN

JUDGEMENT

(1.) The present suit has been filed as an ordinary civil suit.

(2.) Vide last order dtd. 29/2/2024, Mr. Siddharth Yadav, learned senior counsel appearing for the plaintiffs was queried as to why the present suit should not be treated as a "commercial suit" under the provisions of the Commercial Courts Act 2015 ("Commercial Courts Act"), since the claims made by way of the suit appear to arise from a partnership agreement. Mr. Yadav was heard in the matter on 29/2/2024; and had sought further time to cite certain judicial precedents.

(3.) Mr. Yadav argues that the suit is maintainable as an ordinary civil suit.