VIJAYENDRA BAJPAI Vs. AJAY TIWARI

JUDGEMENT

(1.) This appeal is preferred challenging the order dtd. 17/10/2022 passed in I.A.No.84 of 2022 in COS No.31 of 2019 by the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District at L.B.Nagar. By this order, the learned trial Judge dismissed I.A.No.84 of 2022 filed under Order VII Rule 11 of Code of Civil Procedure.

(2.) When the appeal was preferred the registry raised objection on maintainability of the appeal.

(3.) Learned counsel appearing for the appellant submitted reply by placing reliance on Ss. 13 and 8 of the Commercial Courts Act, 2015 (for short the 'Act, 2015'). Not satisfied with the explanation offered, the matter was placed before this Court.