LAWS(ALL)-2025-8-107

JAY CHEMICAL WORKS Vs. SAI CHEMICALS

Decided On August 05, 2025
Jay Chemical Works Appellant
V/S
Sai Chemicals Respondents

JUDGEMENT

(1.) Heard Shri Govind Singh, learned Senior Counsel assisted by Shri Imran Syed and Shri Anil Sahu, Advocates for the applicant/appellant and Shri Devansh Misra and Shri Anup Shukla, Advocate for the sole respondent.

(2.) The present appeal under Sec. 13(1-A) of Commercial Courts Act, 2015 (for short 'the Act, 2015') is reported to be beyond time by 154 days. Affidavits have been exchanged in the matter of condonation of delay.

(3.) The appeal, filed in April, 2025, is directed against the order dtd. 19/9/2024 whereby the Commercial Court, Kanpur Nagar has directed return of plaint of Commercial Suit No. 3 of 2020 (M/s Jay Chemical Works Vs. M/s Sai Chemicals) to the plaintiff-appellant-applicant by invoking powers under Order VII Rule 10 CPC.