MADHURAM PROPERTIES Vs. TATA CONSULTANCY SERVICES LTD.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order passed by the learned Judge, Commercial Court, City Civil Court, Ahmedabad passed below Exh.20 in Commercial Civil Suit No. 239 of 2016, by which, the learned Judge has partly allowed the said application Exh.20 preferred by the original defendant and in exercise of powers under Order 7, Rule 10 of the Code of Civil Procedure has returned the plaint to the original plaintiff to present it before the appropriate Court having jurisdiction to try and entertain the same, original plaintiff has preferred present Appeal From Order.

(2.) The facts leading to the present Appeal From Order in nutshell are as under:

(21.) Jurisdiction: "Since the flats are situated within the jurisdiction of this Hon'ble Court has territorial jurisdiction to receive, entertain and decide the present suit. Moreover, the present dispute squarely falls within the definition of dispute under the provisions of Section 2(c) of the Commercial Courts Act, 2015."