RANA POLYCOT LIMITED Vs. AMIT

JUDGEMENT

(1.) By way of present judgment, I intend to dispose off two revision petitions preferred by the defendant.

(2.) Civil Revision No.7506 of 2024 is directed against order 7/12/2024 whereby application filed by the defendant seeking rejection of plaint under Order VII Rule 11 CPC for want of pre-litigation mediation as mandated under Sec. 12A of the Commercial Courts Act, 2015 (hereinafter referred to as '2015 Act'), has been dismissed.

(3.) Plaintiff filed suit seeking recovery of Rs.2,08,63,870.00 as dues for the material supplied. Along with the plaint, plaintiff preferred an application under Order XXXVIII Rule 5 CPC seeking attachment before the judgment.