Delhi High Court - Orders
M/S Rupin Associates vs Axis Bank Ltd. & Ors on 17 May, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:17.05.2021
18:23:57
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 45/2021 and CM APPL. 14790/2021
M/S RUPIN ASSOCIATES ..... Petitioner
Through: Mr. Rudra Pratap, Advocate.
versus
AXIS BANK LTD. & ORS. ..... Respondents
Through: Mr. Anuj Aggarwal, Advocate for R-
1.
Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocate for R-
2.
5. AND
+ C.R.P. 46/2021 and CM APPL. 15011/2021
M/S PAM COSMETICS AND GLASSES PVT. LTD. ..... Petitioner
Through: Mr. Rudra Pratap, Advocate.
versus
AXIS BANK LTD. & ORS. ..... Respondent
Through: Mr. Anuj Aggarwal, Advocate for R-
1.
Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocate for R-
2.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 17.05.2021
1. This hearing has been done through video conferencing.
2. These are two civil revision petitions, which have been filed challenging the orders dated 17th March, 2021 and 10th February, 2020 passed by the ld. District Judge, Commercial Courts-2, South District, Saket Courts, in two suits bearing nos. CS(COMM) 62/2019 and CS(COMM) Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:17.05.2021 18:23:57 63/2019.
3. Vide the impugned orders, the applications filed by the Petitioners herein, under Rule 4 (D)(3-A) of the Schedule r/w Section 16(3) of the Commercial Courts Act, 2015 (hereinafter the "Act") also r/w Order XII Rule 6 of the CPC, and under Rule 4(D)(i) of the Schedule of the Act r/w Order VIII Rule 10 of the CPC, have been rejected by the Commercial Court.
4. Ld. counsel for the Respondents raises a preliminary objection as to the maintainability of this revision petition as per the provisions of the Act. Brief submissions have been made by ld. Counsels for the parties.
5. Both parties are permitted to file their short synopsis along with the judgments and material that they wish to rely upon, and email the same to the Court Master, by tomorrow evening i.e. 18th May, 2021.
6. List for further hearing on 19th May, 2021.
PRATHIBA M. SINGH, J.
MAY 17, 2021/dk/Ak