KARAMVEER ELECTRONICS LIMITED Vs. ENERGO IMPORT AMENADAD

JUDGEMENT

(1.) Heard Shri Surya Shanker Pandey, learned counsel for the appellant.

(2.) The instant appeal under Sec. 96, C.P.C. has been filed by the plaintiff-appellant against the impugned judgment and decree dtd. 8/7/2025 passed by the Court of Additional Civil Judge (Senior Division), Court No. 10, Meerut in Original Suit No. 1310 of 2024 (Karamveer Electronics Ltd. v. Energo Import and others), whereby the application under Order VII, Rule 11, C.P.C. of the defendant No. 3, CAIXA Bank, has been allowed, and the trial court has returned the plaint for presentation to the proper court by concluding that the suit is relating to commercial transactions between the parties, which is cognizable by the Commercial Court.

(3.) Learned counsel for the plaintiff-appellant submitted that the order of trial court is erroneous, since the plaintiff filed a suit for relief of mandatory injunction, which is cognizable by the civil court.