CANARA BANK Vs. SANJEEV SHARMA

JUDGEMENT

(1.) The present regular first appeal under Sec. 13(1A) of the Commercial Courts Act, 2015 read with Sec. 96 of the Code of Civil Procedure, 1908[CPC] has been filed against the Judgment dtd. 6/5/2022[Impugned Judgment] passed by the learned District Judge, Commercial Court05, Central District, Tis Hazari, Delhi in CS (Comm) No. 4274/2021 titled as Canara Bank vs. Sanjeev Sharma And Ors., for remanding the case back to the learned District Judge for trial and adjudication on merits.

(2.) By the judgment impugned herein, the learned District Judge has dismissed the suit and held as follows:

(3.) The relevant facts, which led to the filing of the present appeal, are set out in the paragraphs that follow.