CERA SANITARYWARE LIMITED Vs. RAMNIKLAL CHHAGANLAL DETHAIYA

JUDGEMENT

(1.) By way of present Appeal from Order challenges the impugned order dtd. 18/11/2021 passed below application of notice of motion in Civil Suit No.2356 of 2015 by the learned Judge, City Civil Court, Ahmedabad.

(2.) Feeling aggrieved and dissatisfied with the said impugned order, the appellant filed this appeal.

(3.) Learned counsel appearing for the appellant has submitted that in view of the subsequent development, the suit along with Exhibit 5 application was transferred to the Commercial Court and now the jurisdiction vested with the Commercial Court and the appeal be disposed of directing the Court concerned to decide the suit as expeditiously as possible.