VIMAL SERVICES LIMITED Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) The present First Appeal preferred under Sec. 13 of the Commercial Courts Act, 2015 read with Sec. 96 of the Code of Civil Procedure, 1908, is directed against judgment and decree dtd. 12/4/2023 in New Commercial Civil Suit No.58 of 2019 (Old Special Summary Suit No.140 of 2014) passed by the Commercial Court- learned 9th Additional Senior Civil Judge, Vadodara.

(2.) It was a suit for recovery of Rs.4,67,50,345.00 with interest from the respondent- defendant, which was partly decreed as stated above.

(3.) When the appeal filed as above comes up for consideration before this court, learned advocate Mr.Shashvat Shukla for the appellant invites attention to the Notification of the Legal Department, Government of Gujarat dtd. 26/10/2020 issued in exercise of powers under Sec. 3A read with Sub-sec. (1) of Sec. 13 of the Commercial Courts Act, 2015, in supersession of the earlier notifications, by which the court is designated for the purpose of exercising the jurisdiction and powers under the Commercial Courts Act, 2015, as specified in Column 3 of the Schedule.