CENTRAL BANK OF INDIA Vs. JAI KUMAR GOYAL

JUDGEMENT

(1.) The plaintiffs have filed an application being G.A. (Com) No.1 of 2025 praying for interim reliefs. The defendant no.1 has filed an application being G.A. (Com) No. 2 of 2025 praying for revocation of leave granted for dispensation of the provisions of Sec. 12A of the Commercial Courts Act, 2015.

(2.) This Court by an order dtd. 19/6/2025, granted leave to the plaintiffs for dispensation of the provisions of Sec. 12A of the Commercial Courts Act, 2015. All defendants entered appearance to contest the application filed by the plaintiffs for grant of interim reliefs and have also supported the case of the defendant no.2 for revocation of leave.

(3.) All the parties to the suit have argued the matter in connection with G.A. (Com) No. 1 of 2025 as well as G.A. (Com) No. 2 of 2025, thus prayer for grant of ad-interim relief and revocation of leave are taken up together.