SHREEDATT DASH Vs. Z ESTATE PRIVATE LTD.

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) Order dtd. 22/7/2021 (Annexure-1) passed by learned District Judge, Khurda at Bhubaneswar in ARBP No.2 of 2021 (appeal) and subsequent order dtd. 6/9/2022 (Annexure-2) passed by learned Civil Judge, Senior Division (Commercial Court), Bhubaneswar in the said appeal are under challenge in this CMP.

(3.) By order under Annexure-1, learned District Judge transferred ARBP No.2 of 2021 to the designated Commercial Court, namely, Senior Civil Judge (Commercial Court), Bhubaneswar (for brevity 'the Commercial Court'). Order under Annexure-2 relates to rejection of an application filed by the Petitioner assailing the jurisdiction of the said Court to entertain the appeal.