FAO-6574-2023 (O&M)  and other connected matter

  1         

IN THE HIGH COURT OF PUNJAB & HARYANA 

              AT CHANDIGARH

      FAO-6574-2023  (O&M)

 Date of Decision: 03.11.2025

1.

M/S MANJEET PLASTIC INDUSTRIES               

             ......Appellant

versus

SAMAGRA SHIKSHA ABHIYAN AUTHORITY

PUNJAB AND ANOTHER

          ......Respondents

2.

FAO-89-2024 (O&M)

KHADIM INDIA LIMITED 

.....Appellant

versus 

DIRECTOR GENERAL SCHOOL EDUCATION CUM STATE

PROJECT DIRECTOR AND ANR

......Respondents

CORAM:  HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-      Mr. Avi Singh, Senior Advocate (through V.C.) with 

Mr. Jaskaranjeet Singh Sibia, Advocate for the appellant(s)

in FAO-6574-2023.

Dr. Anmol Rattan Sidhu, Sr.  Advocate with 

Mr. Raghav Gulati, Advocate, 

Mr. Varun Sharma, Advocate and 

Mr. Rahul Kesar, Advocate for the appellant(s)

in FAO-89-2024.

Mr. Shekhar Verma, Advocate,

Ms. Komal Bishnoi, Advocate, 

Mr. Rahul Chadha, Advocate for the respondent No.1

in both the appeals.

FAO-6574-2023 (O&M)  and other connected matter

  2         

Service of respondent No.2 in both cases was ordered to 

be dispensed with by this Court vide separate orders 

dated 10.04.2024.

                 *****

JASGURPREET SINGH PURI J.(Oral)

1.  Both the appeals are being taken up together for final disposal

with the consent of all the learned counsel for the parties, as the issue

involved in both the appeals is same. 

2.The present appeals have been filed for setting aside the

impugned orders dated 16.08.2023 passed by learned Additional District

Judge,   SAS   Nagar   (Mohali),   whereby   the   applications  filed   by   the

respondent(s) under Section 34 of the Arbitration and Conciliation Act

(hereinafter to be referred to as ‘the Act’) were erroneously allowed with a

further prayer for restoration of the original awards dated 14.01.2022 and

27.06.2022. 

3. Preliminary objections have been taken by learned counsel for

the respondent(s) with regard to the maintainability of the present appeals

on the ground that the present appeals against the order passed by learned

Additional District Judge, SAS Nagar, Mohali, under Section 34 of the

Arbitration and Conciliation Act, 1996, are not maintainable because the

same could have only been filed before the Commercial Appellate Division

under the Commercial Courts Act, 2015.  Learned counsel for respondent

No.1,   while   substantiating   his   arguments   regarding  maintainability,

submitted that the State of Punjab issued a notification dated 14.06.2019 in

exercise   of   powers   conferred   by   sub-section   (1)   of  Section   3   and

FAO-6574-2023 (O&M)  and other connected matter

  3         

Section  3-A   of  the  Commercial   Courts,   Commercial   Division   and

Commercial Appellate Division of High Courts Act, 2015, which was

issued in due consultation with the High Court of Punjab and Haryana and

constituted the courts of Additional District Judges- I, II and III of all the

districts in the State of Punjab (except Sessions Division Ludhiana) were

designated as Commercial Courts to decide the cases of the specified value

of more than  Rs.50 lakhs  within their respective territorial jurisdictions.

He submitted that by virtue of aforesaid notification issued by the State of

Punjab in the year 2019, the objections under Section 34 of the Act in the

present cases were filed in the year 2022, i.e., after the issuance of the

notification, and were decided on 16.08.2023. The value of the subject

matter was more than Rs. 50,00,000/- and therefore, by virtue of the

aforesaid notification, the learned Additional District Judge, SAS Nagar

(Mohali), who decided the objections also being designated as Additional

District Judge-II, decided the objections as a Commercial Court and once

the objections have been decided by a Commercial Court, the only remedy

available with appellants  is to file an  appeal  before  the Commercial

Appellate Division, which lies before a Division Bench of this Court and

not before a Single Bench where the present appeals are pending. 

4. He submitted that a Coordinate Bench of this Court had sought

a report from the learned Additional District Judge, SAS Nagar, to clarify

the position as to whether the impugned orders under Section 34 of the Act

were passed while exercising the powers as a designated Commercial Court

under the Act. Pursuant thereto, reports were submitted in both the cases on

FAO-6574-2023 (O&M)  and other connected matter

  4         

27.01.2025 by the learned Additional District Judge, SAS Nagar, wherein it

has been so reported that the cases had been decided by the learned

Additional District Judge-II, SAS Nagar, on 16.08.2023, who was vested

with powers of a Commercial Court. It was, however, mentioned in the

report that a note regarding the case being a ‘Commercial Court Case’ had

inadvertently not been recorded on the first page of the orders. 

5. He   also   referred   to  another  notification  dated  04.07.2019

issued by the Registrar General of this Court to all the District and Sessions

Judges in the State of Punjab (except Ludhiana), whereby a request was

made to all the District and Sessions Judges in the State of Punjab (except

Ludhiana)  to  assign the cases of Commercial  Disputes to Additional

District   Judge-II/Additional   District   Judge-III,   apart   from   Additional

District Judge-I, and the cases to be dealt with by Civil Judges (Sr. Divn.)

having more than 5 years' service at the District Headquarters and Sub-

Divisional level, as the case may be, in consultation with the Hon'ble

Administrative Judge, keeping in view the number of said cases including

original and appellate jurisdiction.

6. He further submitted that in this way the impugned orders

under Section 34 of the Act have been passed by learned Additional District

Judge, who was designated as a Commercial Court by virtue of the

aforesaid notification, and therefore, the appeals would lie only before the

Commercial Appellate Division of this Court, i.e., before a Division Bench,

and not before any other Court and therefore on this ground, the appeals

may be returned  to  the Registry and he has  no  objection in case, after

FAO-6574-2023 (O&M)  and other connected matter

  5         

returning the appeals, the same are preferred before a Division Bench of

this Court in accordance with law.

7. On the other hand, Dr. Anmol Rattan Sidhu, Senior Advocate,

with Mr. Raghav Gulati, Advocate for the appellant(s) in FAO-89-2024,

and Mr. Avi Singh, Senior Advocate (through V.C.), with Mr. Jaskaranjeet

Singh Sibia, Advocate for the appellant(s) in FAO-6574-2023, jointly

submitted that the preliminary objections taken by learned counsel for the

respondent No.1 are not sustainable in view of the fact that when the

learned   Additional   District   Judge,   SAS   Nagar,   Mohali,   decided   the

objections under Section 34 of the Act, the same were not decided in the

capacity of a Commercial Court and that is the reason why the same has

not been reflected in the orders  itself  as to whether learned Additional

District Judge was exercising the powers of a Commercial Court or not.

They also referred to the reports dated 27.01.2025 submitted by the learned

Additional District Judge, SAS Nagar, Mohali, in pursuance of the order

passed by this Court wherein it has been so specifically reported that no

note has been given in the impugned orders with regard to the commercial

court case and submitted that in this way the impugned orders were not

passed by the learned Additional District Judge while exercising powers as

a Commercial Court.  Had the orders been passed by the learned Additional

District Judge as a Commercial Court, a note was required to have been

appended  stating  that   learned  Additional   District   Judge,   SAS   Nagar

(Mohali), was exercising the powers of a Commercial Court. Therefore, on

this ground, the appeals cannot be returned or dismissed.    Learned Senior

FAO-6574-2023 (O&M)  and other connected matter

  6         

Counsels also submitted that the objections were filed before learned

District Judge, who in turn referred them to the concerned Additional

District Judge. Since learned District Judge had referred the matters to

learned Additional District Judge for adjudication of objections under

Section 34 of the Act, there were no orders directing that the matters be

listed before the learned Additional District Judge exercising the powers of

a Commercial Court and therefore, the impugned orders were passed by

learned Additional District Judge, SAS Nagar (Mohali), and not by the

Commercial Court and as such  objections raised by  learned counsel for

respondent No.1 are not sustainable.

8. I have heard the learned counsels for the parties.

9.The issue involved in the present cases is as to whether the

present first appeals against the orders are maintainable before a Single

Bench of this Court when the objections under Section 34 of the Act are

being decided in the State of Punjab by ADJ-I, ADJ-II and ADJ-III (in the

present   cases,   they   pertain   to   Additional   District  Judge-II),   without

mentioning in the orders that they are being decided by the Additional

District Judge as a Commercial Court.    Before adverting to the rival

submissions,   it   would   be   appropriate   to   first   refer  to   the   relevant

notifications.   The notifications dated 14.06.2019 and 04.07.2019 are

reproduced as under:-

FAO-6574-2023 (O&M)  and other connected matter

  7         

    “ Punjab Govt. Gaz. (Extra),  June 14, 2019 

         (JYST 24, 1941 SAKA)

            PART-III 

                     Government of Punjab

                       Department of Home Affairs and Justice (Judicial-I Branch)

                                       Notification

                                   The 14th June, 2019 

                    No. S.O.59/C.A.4/2016/Ss.3 and 3-A/2019.- In exercise of

the powers conferred by sub-section (1) of section 3 and 3-A of the

Commercial   Court,  Commercial   Division  and  Commercial  Appellate

Division of High Courts Act, 2015 (Central Act No. 4 of 2016), and all

other powers enabling him in this behalf, the Governor of Punjab in due

consultation with the High Court of Punjab and Haryana, is pleased to

constitute the courts of Additional District Judge-I, II and III, in each

District in the State of Punjab (except Sessions Division, Ludhiana), to

be the 'Commercial Courts', to decide the cases of the specified value of

more than rupees fifty lac, within its respective territorial jurisdiction,

and is further pleased to designate the said courts to be the 'Commercial

Appellate Courts', to decide the appeals arising out of the judgments,

decrees and orders of the courts of the Civil Judge (Senior Division)/

Additional   Civil   Judge   (Senior   Division)   and   Civil  Judge   (Junior

Division,   having  more   than   five   years   Service),   for  the   purpose   of

exercising the jurisdiction and powers conferred on the said courts under

the aforesaid Act. 

Dr. N.S. KALSI, 

Additional Chief Secretary to 

Government of Punjab,

Department of Home Affairs and Justice. “

FAO-6574-2023 (O&M)  and other connected matter

  8         

Notification dated  04.07.2019 

“From

The Registrar General,

Punjab and Haryana High Court,

Chandigarh.

To

All the  District & Sessions Judge,

in the State of Punjab (except Ludhiana).

Dated: Chandigarh; the 04.07.2019

Subject:- Establishment of commercia courts in the State 

of Punjab.

Sir/Madam,

I am directed to refer you on the subject cited above

and   to   forward   herewith   copies   of   notification   Nos.

S.O.57/C.A.4/2016/S.3/2019, S.O/58/C.A.4/2016/Ss.3 and 3-2019

and   S.O.59/C.A.4/2016/Ss.3   and   3-A/2019   dated   14.06.2019

received from the Government of Punjab, Department of Home

Affairs and Justice for information and making compliance thereof.

  You are further requested to assign the cases of

Commercial Disputes to Additional District Judge-II/Additional

District Judge-III, apart from Additional District Judge-I, and the

cases to be dealt with by Civil Judge (Sr. Divn.) having more than 5

years' service at the District Headquarter and Sub-Divisional level

as the case may be, in consultation with the Hon'ble Administrative

FAO-6574-2023 (O&M)  and other connected matter

  9         

Judge, keeping in view the number of said cases including original

and appellate jurisdiction. 

Kindly   acknowledge   the   receipt   of   this

communication. 

Yours faithfully, 

      Sd/- 

Assistant Registrar (Gaz-II)

for  Registrar General”

10. The   statutory  provisions   contained   under   the   Commercial

Courts Act 2015 are also required to be considered and reproduced.

Section 2(1)(c)(xviii) of Commercial Courts Act, 2015 is reproduced as

under:- 

2. Definitions.—(1) In this Act, unless the context otherwise 

                                requires-

(a) (aa) (b) xxxxx xxxxx xxxxx

(c) “commercial dispute” means a dispute arising out of––

(i) to (xvii)  xxxxx xxxxx xxxxx

(xviii) agreements for sale of goods or provision of 

         services;

11. Sections 3, 5, 6, 10, 13 and 15  of Commercial Courts Act, are

also reproduced as under:-

“Section 3 — Constitution of Commercial Courts:-

(1) The

State   Government,   may   after   consultation   with   the

concerned   High   Court,   by   notification,   constitute   such

number of Commercial Courts at District level,  as it may

FAO-6574-2023 (O&M)  and other connected matter

  10         

deem necessary for the purpose of exercising the jurisdiction

and powers conferred on those Courts under this Act:

Provided  that with respect to the High Courts

having ordinary original civil jurisdiction, the State

Government   may,   after   consultation   with   the

concerned   High   Court,   by   notification,   constitute

Commercial Courts at District Judge level:

Provided further that with respect to a territory

over which the High Courts have ordinary original

civil   jurisdiction,   the   State   Government   may,   by

notification, specify such pecuniary value which shall

not be less than three lakh rupees and not more than

the pecuniary jurisdiction exercisable by the District

Courts, as it may consider necessary.] 

[(1A)   Notwithstanding   anything   contained   in

this Act, the State Government may, after consultation

with the concerned High Court, by notification, specify

such pecuniary value which shall not be less than three

lakh rupees or such higher value, for whole or part of

the State, as it may consider necessary.]

(2)   The   State   Government   shall,   after

consultation with the concerned High Court specify, by

notification, the local limits of the area to which the

jurisdiction of a Commercial Court shall extend and

may, from time to time, increase, reduce or alter such

limits.

(3)  The   [State   Government   may],   with   the

concurrence of the Chief Justice of the High Court

appoint one or more persons having experience in

dealing with commercial disputes to be the judge or

judges of a [Commercial Court either at the level of

District Judge or a court below the level of a District

Judge].”

FAO-6574-2023 (O&M)  and other connected matter

  11         

“Section   5   —   Constitution   of   Commercial   Appellate

Division (1) After issuing notification under sub-section (1)

of section 3 or order under sub-section (1) of Section 4, the

Chief   Justice   of   concerned   High   Court   shall,   by   order,

constitute Commercial Appellate Division having one or

more Division Benches for the purpose of exercising the

jurisdiction and powers conferred on it by this Act.

(2) The Chief Justice of the High Court shall nominate

such Judges of the High Court who have experience in

dealing   with   commercial   disputes   to   be   judges   of   the

Commercial Appellate Division.”

“Section   6.   Jurisdiction   of   Commercial   Court.—The

Commercial Court shall have jurisdiction to try all suits and

applications relating to a commercial dispute of a Specified

Value arising out of the entire territory of the State over

which it has been vested territorial jurisdiction.

Explanation.––For  the  purposes of this section, a

commercial dispute shall be considered to arise out of the

entire territory of the State over which a Commercial Court

has   been   vested   jurisdiction,   if   the   suit   or   application

relating to such commercial dispute has been instituted as

per the provisions of sections 16 to 20 of the Code of Civil

Procedure, 1908 (5 of 1908).”

“Section 10. Jurisdiction in respect of arbitration matters.

—Where   the   subject-matter   of   an   arbitration   is   a

commercial dispute of a Specified Value and–– 

(1)   If   such   arbitration   is   an   international   commercial

arbitration, all applications or appeals arising out of such

arbitration   under   the   provisions   of   the   Arbitration  and

Conciliation Act, 1996 (26 of 1996) that have been filed in a

High   Court,   shall   be   heard   and   disposed   of   by   the

Commercial Division where such Commercial Division has

been constituted in such High Court.

FAO-6574-2023 (O&M)  and other connected matter

  12         

(2)   If   such   arbitration   is   other   than   an   international

commercial arbitration, all applications or appeals arising

out   of   such   arbitration   under   the   provisions   of   the

Arbitration and Conciliation Act, 1996 (26 of 1996) that

have been filed on the original side of the High Court, shall

be heard and disposed of by the Commercial Division where

such Commercial Division has been constituted in such High

Court.

(3)   If   such   arbitration   is   other   than   an   international

commercial arbitration, all applications or appeals arising

out   of   such   arbitration   under   the   provisions   of   the

Arbitration and Conciliation Act, 1996 (26 of 1996) that

would   ordinarily   lie   before   any   principal   civil   court   of

original jurisdiction in a district (not being a High Court)

shall   be   filed   in,   and   heard   and   disposed   of   by   the

Commercial Court exercising territorial jurisdiction over

such arbitration where such Commercial Court has been

constituted.”

“13.  Appeals   from   decrees   of   Commercial   Courts   and

Commercial Divisions.—(1) [Any person aggrieved by the

judgment or order of a Commercial Court below the level of

a District Judge may appeal to the Commercial Appellate

Court   within   a   period   of   sixty   days   from   the   date   of

judgment or order.

(1A) Any person aggrieved by the judgment or order

of   a   Commercial   Court   at   the   level   of   District   Judge

exercising original civil jurisdiction or, as the case may be,

Commercial Division of a High Court may appeal to the

Commercial Appellate Division of that High Court within a

period of sixty days from the date of the judgment or order:

Provided that an appeal shall lie from such orders

passed by a Commercial Division or a Commercial Court

that are specifically enumerated under Order XLIII of the

FAO-6574-2023 (O&M)  and other connected matter

  13         

Code of Civil Procedure, 1908 (5 of 1908) as amended by

this Act and section 37 of the Arbitration and Conciliation

Act, 1996 (26 of 1996).] 

(2) Notwithstanding anything contained in any other law for

the time being in force or Letters Patent of a High Court, no

appeal shall lie from any order or decree of a Commercial

Division or Commercial Court otherwise than in accordance

with the provisions of this Act.”

“15.   Transfer   of   pending   cases.—(1)   All   suits   and

applications, including applications under the Arbitration

and   Conciliation  Act,   1996   (26   of   1996),   relating   to   a

commercial dispute of a Specified Value pending in a High

Court where a Commercial Division has been constituted,

shall be transferred to the Commercial Division.

(2) All suits and applications, including applications

under the Arbitration and Conciliation Act, 1996 (26 of

1996), relating to a commercial dispute of a Specified Value

pending in any civil court in any district or area in respect

of which a Commercial Court has been constituted, shall be

transferred to such Commercial Court:

Provided that no suit or application where the final

judgment   has   been   reserved   by   the   Court   prior   to   the

constitution of the Commercial Division or the Commercial

Court shall be transferred either under sub-section (1) or

sub-section (2). 

(3)   Where   any   suit   or   application,   including   an

application under the Arbitration and Conciliation Act, 1996

(26 of 1996), relating to a commercial dispute of Specified

Value shall stand transferred to the Commercial Division or

Commercial Court under sub-section (1) or sub-section (2),

the provisions of this Act shall apply to those procedures

that were not complete at the time of transfer.

FAO-6574-2023 (O&M)  and other connected matter

  14         

(4) The Commercial Division or Commercial Court,

as the case may be, may hold case management hearings in

respect of such transferred suit or application in order to

prescribe new timelines or issue such further directions as

may be necessary for a speedy and efficacious disposal of

such suit or application in accordance 3 [with Order XV-A]

of the Code of Civil Procedure, 1908 (5 of 1908).

Provided that the proviso to sub-rule (1) of Rule 1 of Order

V of the Code of Civil Procedure, 1908 (5 of 1908) shall not

apply to such transferred suit or application and the court

may, in its discretion, prescribe a new time period within

which the written statement shall be filed. 

(5)   In   the   event   that   such   suit   or   application   is   not

transferred in the manner specified in sub-section (1), sub-

section (2) or sub-section (3), the Commercial Appellate

Division of the High Court may, on the application of any of

the parties to the suit, withdraw such suit or application

from the court before which it is pending and transfer the

same for trial or disposal to the Commercial Division or

Commercial Court, as the case may be, having territorial

jurisdiction over such suit, and such order of transfer shall

be final and binding. “

12. So far as the question as to whether the subject matter of the

arbitration/disputes is a commercial dispute is concerned, undisputedly it

falls under Section 2(1)(c)(xviii) of the Commercial Courts Act, i.e.,

‘agreements for sale of goods or provision of services’, and therefore

undoubtedly the disputes were commercial disputes within the meaning of

Section 2(1)(c)(xviii) of the Commercial Courts Act.  When the objections

were filed before the learned District Court, they were decided by learned

FAO-6574-2023 (O&M)  and other connected matter

  15         

Additional   District   Judge-II,   who   has   already   been  designated   as   a

Commercial Court by virtue of the aforesaid notification dated 14.06.2019.

Therefore, to this extent, there is no dispute that the impugned orders under

Section 34 of the Act were decided by learned Additional District Judge-II,

who was also designated as Commercial Court by virtue of the aforesaid

notification.

13. However, the only dispute raised by  both  learned  Senior

Counsels for the appellants is that since the orders passed by the learned

Additional   District   Judge   do   not   reflect   that   they  were   decided   as

Commercial Court cases, the same cannot be deemed to have been decided

by a Commercial Court and therefore, a normal course of appeal would lie

against the aforesaid orders and not before the Commercial Appellate

Division of this Court. This Court, however, is unable to accept the

contention raised by both the learned Senior Counsels for the appellants.

The relevant portion of the reports submitted by the learned Additional

District Judge, SAS Nagar (Mohali), on the basis of the query raised by this

Court in both the cases, are also reproduced as under :-

“Subject:-Report of ARB 806/28.03.2022 decided by

Sh. Sandeep Kumar Singla, the Additional District Judge, SAS

Nagar Mohali on 16.08.2023, required in  FAO 6574-2023

pending for 03.02.2025.

Kindly refer to your office letter No.728 Judicial Dated

15.01.2025 on the subject cited above.  It is submitted that this

FAO-6574-2023 (O&M)  and other connected matter

  16         

case   arises   out   of   commercial   dispute   between  Samagra

Shiksha Abhiyan Authority Punjab and M/s Manjeet Plastic

Industries, for an amount of Rs.9,69,19,174/-.

It is further submitted that this case was decided by my

Ld.Predecessor Sh. Sandeep Kumar Singla, the then ADJ-2,

SAS Nagar, on 16.08.2023 who was vested with exercising the

powers of Commercial Courts.  It is pertinent to mention here

that the note regarding Commercial Court case has not been

written  on the first page of order.”

Subject:- Report of Arb 1290/28.09.2022  decided by Sh.

Sandeep Kumar Singla, the Additional District Judge, SAS

Nagar Mohali on 16.08.2023, required in  FAO 89 of 2024

pending for 03.02.2025.

Respected Sir, 

Kindly refer to your office letter No.728 Judicial Dated

15.01.2025 on the subject cited above.  It is submitted that this

case   arises   out   of   commercial   dispute   between  Director

General School Education-cum-State Project Director Vs.

Khadim   India   Limited   and   Ors.   for   an   amount   of

Rs.31,96,86,729/-.

It is further submitted that this case was decided by my

Ld. Predecessor Sh. Sandeep Kumar Singla, the then ADJ-2,

SAS Nagar, on 16.08.2023 who was vested with exercising the

FAO-6574-2023 (O&M)  and other connected matter

  17         

powers of Commercial Courts.  It is pertinent to mention here

that the note regarding Commercial Court case has not been

written  on the first page of order.”

14. Once a notification has been issued by the State of Punjab

while exercising its powers under Sections 3 and 3-A of the Commercial

Courts  Act   and   by  virtue   of   such   statutory  notification,   the   learned

Additional District Judge-II has been designated as a Commercial Court,

the impugned orders passed by the learned Additional District Judge-II

would, therefore, be deemed to be decisions of a Commercial Court.  The

mere fact that learned Additional District Judge has not mentioned in the

impugned orders that they were decided as Commercial Court cases would

not make any difference, because by virtue of the aforesaid notification

dated 14.06.2019, learned Additional District Judge was de jure exercising

the powers of a Commercial Court, notwithstanding the fact that it was not

specifically   incorporated   in   the   orders   that   such   powers   were   being

exercised as a Commercial Court.

15. It was also so pleaded by learned Senior Counsels for the

appellants that these objections with regard to Commercial Court or not a

Commercial Court ought to have been taken before the Court concerned

since no such objection was raised at that stage, the appellants are now

estopped from raising the same. However, this argument is not sustainable,

as there can be no estoppel against law. 

FAO-6574-2023 (O&M)  and other connected matter

  18         

16. The reports of learned Additional District Judge, SAS Nagar,

also make it clear that the impugned orders were passed by the Court of

ADJ-II, who, by virtue of the aforesaid notification, has been designated as

a Commercial Court  and therefore, the mere fact that it was not so noted in

the orders that the same were decided as Commercial Court cases would

not mean that they were not decided as such by a Commercial  Court.

17. Therefore this Court is of the considered view that the present

appeals are not maintainable before this Court and same would lie only

before the Commercial Appellate Division in accordance with law.  

18. Consequently,   both   the   appeals   are   returned   back  to   the

Registry   and   the   Registry   is   directed   to   place   the  same   before   the

Commercial Appellate Division of this Court.

19. A photocopy of this order be placed on the file of other

connected matter.

          (JASGURPREET SINGH PURI)

                                          JUDGE

03.11.2025

shweta

    Whether speaking/reasoned                :      Yes/No

     Whether reportable               :      Yes/No