SPARTEK CERAMICS INDIA LIMITED Vs. SPARTEK AGENCIES

JUDGEMENT

(1.) The Petitioner has filed this Civil Revision Petition, challenging the Order, dtd. 17/10/2022 passed in I.A. No.1 of 2021 in C.O.S. No.496 of 2022 on the file of the Commercial Courts, Egmore, Chennai, wherein, the Petitioner herein has filed an Interlocutory Application under Order 7, Rule 11 of the Code of Civil Procedure, 1908 to reject the Plaint and the same was dismissed.

(2.) According to the Petitioner, he is the Defendant in the Suit and the Respondent herein being the Plaintiff has filed the Suit for the relief of recovery of money (the amount due for the period from 10/3/2005 to 25/11/2005) as against the Petitioner/Defendant.

(3.) The Petitioner/Defendant is a Public Limited Company and was Manufacturer of Ceramic Floor Tiles and Sanitary Wares. During the course of business, the Petitioner/Defendant has appointed various Retailers to market their products and one among whom, is the Respondent/Plaintiff herein.