REGENT COMPUTRONICS PVT. LTD.

Trident Steel And Engineering Co Appellant

V/S

Vallourec Respondents

Referred Judgements :-

HURRISH CHUNDER CHOWDRY VS. KALI SUNDARI DEBIA [REFERRED TO]
MEENAKSHI NAIDOO VS. SUBRAMANIYA SASTRI [REFERRED TO]
TALAB HAJI HUSSAIN VS. MADHUKAR PURSHOTTAM MONDKAR [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RATILAL BHANJI MITHANI VS. ASSTT COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
NEWABGANJ SUGAR MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAJESH GANDHI [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
RASIKLAL VS. KISORE [REFERRED TO]
NARMADA BAI VS. STATE OF GUJARAT [REFERRED TO]
PARVATHI PILLAI VS. KUTTAN PILLAI [REFERRED TO]
UNION OF INDIA VS. RAMDAS OIL MILLS [REFERRED TO]
OOR NAYAKKAN ALIAS KRISHNASWAMI NAIDU AND ORS. VS. PS.AR.AR. ARUNACHALA CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) These two appeals were heard together and are disposed of by this common order. It is agreed by both sides that in these appeals, the orders passed by the learned Single Judge of this court, during the course of hearing of the Notices of Motion for interim reliefs, are impugned on several grounds.

(2.) When these matters were called out, the contesting respondents therein represented by Mr.Ravi Kadam-learned senior counsel and Mr.Venkatesh Dhond-learned senior counsel raised preliminary objections to the maintainability of these appeals. Our attention was invited to section 13 of the Commercial Courts Act, 2015 as amended by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Act, 2018. This amendment has been brought into force from 21st August, 2018, but effective from 3rd May, 2018.

(3.) It is urged by the learned senior counsel that the orders impugned in these appeals are not appealable within the meaning of sub-section (1A) of section 13 of the Commercial Courts Act, 2015 as amended. They would submit that these appeals be dismissed on the ground of maintainability alone.

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TRIDENT STEEL AND ENGINEERING CO Vs. VALLOUREC

Referred Judgements :-

JUDGEMENT

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