ARVIND GUPTA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This judgment/order will now dispose of captioned main suit and captioned application thereat.

(2.) The date of presentation of the plaint is 30/9/2022 and date of institution of suit is 17/10/2022. In the light of Sec. 12A of 'The Commercial Courts Act, 2015 (Act 4 of 2016)' (hereinafter 'CCA' for the sake of convenience and clarity) Mr.S.R.Rajagopal, learned counsel representing the counsel on record for plaintiff (Ms.Tushitha B) addressed this Court on whether the captioned suit will qualify as one where there is 'contemplation of urgent interim relief'.

(3.) To be noted, suit summons has been duly served on the first defendant 'Punjab National Bank, No.150, Luz Church Road, Mylapore, Chennai - 600 004' [hereinafter 'PNB' for the sake of brevity, convenience and clarity] on 26/10/2022.