Delhi High Court - Orders
Vishal Pipes Limited vs Bhavya Pipe Industry on 8 February, 2022
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO-IPD 1/2022 & CM APPLs. 12-17/2022
VISHAL PIPES LIMITED ..... APPELLANT
Through: Mr. S.K.Bansal and Mr. Ajay
Amitabh Suman, Advs.
versus
BHAVYA PIPE INDUSTRY ..... RESPONDENT
Through:
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.02.2022 Mr. Bansal, learned counsel for the appellant submits that the present appeal should be listed, according to the Roster, before a learned Single Judge of this Court considering the fact that the impugned order dated 28.01.2022 has not been passed by a Commercial Court. Even though the nature of the dispute/claim raised is in respect of Intellectual Property Rights, the value of the suit is below Rs. 3 lakhs therefore, it does not cross the specified value defined in Section 2 (1) (i) of the Commercial Courts Act. He has also drawn the attention of the Court to the Office Order No.667/Original Side/DHC dated 07.07.2021issued by the High Court of Delhi.
We direct the Registry to examine the said aspect - on the basis of the submissions of the learned counsel and to send a report in that regard before the next date.
Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:10.02.2022 21:56:05List on 23.02.2022.
VIPIN SANGHI, J JASMEET SINGH, J FEBRUARY 8, 2022 sr Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:10.02.2022 21:56:05