GOODFAITH HOLDINGS PVT. LTD. Vs. SUPREME WOOD PRODUCTS PVT. LTD.

JUDGEMENT

(1.) The defendant has filed the present application being G.A. No. 2 of 2021 praying for revocation of leave granted for dispensation of the requirement of Sec. 12A of the Commercial Courts Act, 2015.

(2.) The plaintiff has filed the suit being C.S. (Com) No. 312 of 2024 (Old No. CS 186 of 2021) against the defendant for recovery of an amount of Rs.64,74,333.00. In the suit. the plaintiff has also prayed for leave under Clause 12 of the Letters Patent, 1865 and leave for dispensation of compliance of Sec. 12A of the Commercial Courts Act, 2015.

(3.) In paragraph 20 of the plaint, the plaintiff has pleaded urgency for grant of leave for dispensation of compliance of Sec. 12A of the Commercial Courts Act, 2015 which reads as follows: