KANWALJEET SINGH JOHAR Vs. SONAL BHUPTA

JUDGEMENT

(1.) The present Civil Revision Petition arises out of an order dtd. 8/9/2025 passed by the learned Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District at L.B. Nagar ('the Commercial Court'), dismissing I.A.No.96 of 2025 in C.O.S.No.35 of 2024, filed by the petitioner herein under Order VII Rule 11 of The Code of Civil Procedure, 1908 ('C.P.C') seeking rejection of the plaint filed in the Suit for eviction, arrears of rent and mesne profits.

(2.) The petitioner before us is the defendant in the Suit. The respondents are the plaintiffs.

(3.) According to learned counsel appearing for the petitioner/defendant, the Commercial Court erred in dismissing the petitioner's I.A since the petitioner had raised an objection regarding the jurisdiction of the Court. Counsel submits that the dispute in question is not a 'commercial dispute' as envisaged under Sec. 2(1)(c)(vii) of The Commercial Courts Act, 2015 ('2015 Act'). Counsel submits that the respondents/plaintiffs did not comply with the mandate of sec. 12A of the 2015 Act and therefore, the plaint ought to have been rejected as being barred by law.