SHASHANK GUPTA Vs. VATIKA NIRMAN PRIVATE LIMITED

JUDGEMENT

(1.) Heard Shri Apoorva Tewari, learned counsel for the appellant and Shri Gaurav Mehrotra, learned counsel for the respondent.

(2.) The appeal in question was admitted vide order dtd. 22/4/2025, wherein the following three questions of law were framed by the Court while admitting the appeals and the same is recorded herein-under:

(3.) Learned counsel for the appellant argues that question No. 2 has been framed with regard to the jurisdiction is a contentious issue and can be decided. He, however, suggests that even if, the Court decides the question No. 2 in favour of the appellant and against the respondent, this Court should still go into the other two questions to avoid any multiplicity and future course of liti-gation as the litigation is old one and would bring unnecessary misery on the parties in view of the pendency.