Madhya Pradesh High Court
Arvinder Singh Lal Singh A Partnership ... vs M/S Hdfc Bank Ltd. on 11 February, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 MP-667-2020
The High Court Of Madhya Pradesh
MP-667-2020
(ARVINDER SINGH LAL SINGH A PARTNERSHIP FIRM THR. SHRI ARVINDER SINGH CHAWLA AND
OTHERS Vs M/S HDFC BANK LTD.)
Indore, Dated : 11-02-2020
Shri Ravindra Singh Chhabra, learned counsel for the Petitioners.
Heard on the question of admission.
Issue notice notice to the respondents on payment of process fee
within 3 days, returnable within four weeks.
Learned counsel for the petitioners submits that by virtue of section 15(2) of the Commercial Courts Act, 2015 all the applications including the application under the Arbitration and Conciliation Act, 1996 relating to a commercial dispute shall be transferred to such Commercial Courts and despite that the Court has rejected the application.
Till the next date of hearing, further proceedings of Execution Case No.EXAB/2244/2019 pending before the learned trial court shall remained stayed.
List along with M.P.No.673/2020.
C.c as per rules.
(VIVEK RUSIA) JUDGE hk/ Digitally signed by Hari Kumar Nair Date: 12/02/2020 16:22:57