Himachal Pradesh High Court
M/S Vrv Foods Limited vs . Ms. Indera Dogra on 28 June, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s VRV Foods Limited vs. Ms. Indera Dogra COMS No. 27 of 2019 .
28.06.2023 Present: Mr. Nitin Thakur, Advocate for the plaintiff.
Mr. Atul G. Sood, Advocate, for the defendant.
Learned counsel for the defendant has referred Judgment of the Hon'ble Supreme Court in case titled Patil Automation Private Limited and others vs. Rakheja Engineers Private Limited reported in (2022) 10 SCC 1 to substantiate the plea that in absence of compliance of mandate of Section 12-A of the Commercial Courts Act, 2015, plaint is liable to be rejected.
Learned counsel for the plaintiff intends to go through the aforesaid judgment before addressing the issue, therefore, on his request, matter is adjourned.
As prayed, list next week.
(Vivek Singh Thakur) Judge 28th June, 2023 (himani) ::: Downloaded on - 28/06/2023 20:36:13 :::CIS