PIONEER ALUMINIUM INDUSTRIES LIMITED, Vs. RAS AL KHAIMAH INVESTMENT AUTHORITY,

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against an order dtd. 28/1/2026 passed by the learned Commercial Court at Hyderabad in I.A.No.64 of 2026 in C.O.S. No.6 of 2026 allowing an application filed by the respondent No.1/plaintiff for exempting it from the mandatory pre-institution mediation requirement under sec. 12A of The Commercial Courts Act, 2015 (CCA).

(2.) The petitioners in the CRP are the defendant Nos.1 and 3 in the Suit. The respondent No.1 in the CRP is the plaintiff. The respondent Nos.2 to 15 are the defendant Nos.2, 4 to 16 in the Suit. For convenience, the parties hereinafter are referred to as per their position in the Suit.

(3.) The plaintiff filed the Commercial Suit (No.6 of 2026) against the defendants for a Declaration in respect of Shareholders' Agreements dtd. 28/1/2022, 7/9/2022, 13/3/2025 and 13/3/2025 executed between the defendants, to hold them as invalid and inoperative. The plaintiff claimed that the rights of the plaintiff under the Shareholders' Agreement dtd. 6/4/2007 would continue to bind the defendants. The plaintiff also prayed for perpetual injunction restraining the Penna Group (the Second Party to the Shareholders' Agreement dtd. 6/4/2007) from acting in violation of the Shareholders' Agreement dtd. 6/4/2007 ('SHA').