CR-1545-2025 (O&M)            [ 1]]

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

             CR-1545-2025 (O&M) 

            Reserved on: 22.08.2025 

            Pronounced on: 25.09.2025 

M/s Spazeclub Pvt. Ltd. and another     …Petitioners 

    Versus   

M/s Venus Cotspin Pvt. Ltd. and another  …Respondents 

CORAM :  HON’BLE MR. JUSTICE VIKRAM AGGARWAL    

Argued by:  Ms. Mehak Kalra, Advocate,  

    Mr. Nitesh Jhajhria, Advocate, 

    Mr. Vipul Sharma, Advocate and  

    Mr. Bhuvi Khatri, Advocate, for the petitioners.  

    Mr. Ramandeep Singh Gill, Advocate and  

    Mr. Manroop Singh Randhawa, Advocate,  

    for the respondents.  

VIKRAM AGGARWAL, J 

The instant revision petition, preferred under Article 

227  of  the  Constitution  of  India,  assails  the  order  dated 

07.12.2024  (Annexure  P.22)  passed  by  the  Commercial  Court, 

Gurugram  (hereinafter  referred  to  as  `the  Commercial  Court’), 

vide which an application preferred by the respondent-plaintiffs 

under Order 15 Rule 5 of the Code of Civil Procedure (for short 

`the  CPC’)  was  disposed  of  with  a  direction  to  the petitioner-

defendants to pay a sum of Rs.1,43,21,475/- within a period of 

one  month.  Challenge  has  also  been  laid  to  order  dated 

CR-1545-2025 (O&M)            [ 2]]

15.01.2025  (Annexure  P.23),  vide  which  the  defence of  the 

petitioner-defendants was struck off.  

2.    The  facts,  as  emanating  from  the  revision  petition, 

are  that  respondent  No.1-M/s  Venus  Cotspin  Pvt.  Ltd.,  is  the 

owner  of  property  bearing  plot  No.  530,  Udyog  Vihar  Phase-V, 

Gurugram  (hereinafter  referred  to  as  `the  suit  property’). 

Respondent No.1 is stated to have raised construction over the 

suit property consisting of a basement and four floors (ground, 

first, second and third floors) apart from machine(s) room etc. A 

lease  deed  dated  07.03.2018  (Annexure  P.2)  was  executed 

between the respondent-plaintiffs and the petitioner-defendants 

vide  which  the  suit  property  was  leased  out  to  the petitioner-

defendants  for  a  period  of  five  years  i.e.,  from  07.03.2018  to 

06.03.2023.  The  lease  amount  was  fixed  at  Rs.8,50,000/-  per 

month  and  the  payment  of  lease  money  was  to  commence  on 

01.04.2018. 

3.    An  addendum  to  the  lease  deed  was  executed  on 

11.09.2019  (Annexure  P.3)  vide  which  the  lease  amount  was 

modified  to  Rs.6,50,000/-  from  Rs.8,50,000/-  per  month.  A 

rectification  deed  dated  26.12.2019  (Annexure  P.4) was  also 

executed  giving  right  to  the  petitioner-defendants to  sublet  the 

demised premises.  

4.    Since  the  lease  period  was  to  end  on  06.03.2023, 

parties are stated to have executed a document (Annexure P.5) 

with regard to a new lease agreement, which was to commence 

from 01.04.2023 and was to continue till 31.03.2028. The rent is 

said to have been fixed at Rs.6,50,000/- per month plus  GST. 

CR-1545-2025 (O&M)            [ 3]]

There were other terms and conditions, including a clause that 

except for air conditioning; carpet and miscellaneous work, the 

remaining  renovation  expenses,  would  be  borne  by  th e 

petitioner-defendants.  

5.    It  appears  that  certain  differences  cropped  up 

between  the  parties,  as  a  result  of  which,  certain 

communications ensued. The petitioner-defendants claimed that 

they had spent a huge amount of Rs. One crore on renovation, 

whereas  the  respondent-plaintiffs,  alleging  non-compliance  of 

the  terms  and  conditions  of  the  lease  deed,  including  non-

payment of lease amount, did not want to proceed ahead.  

6.    Legal  notice  dated  03.04.2023  (Annexure  P.8)  was 

issued  by  the  respondent-plaintiffs  terminating  the  lease  and 

calling upon the petitioner-defendants to pay the lease amount 

and to remove all their belongings from the suit property.  

7.    Reply dated 08.04.2023 (Annexure P.9) was given  in 

which,  the  claim  of  Rs.  One  crore  having  been  spent  on 

renovation, was raised. Rejoinder dated 12.04.2023 to the reply 

(Annexure P.10) was issued refuting the aforesaid claim leading 

to issuance of another reply to the rejoinder (Annexure P.11).  

8.    Finally,  a  suit  for  recovery  of  Rs.1,17,52,263/ - 

(Annexure  P.15)  was  instituted  by  the  petitioner-defendants 

against the respondent-plaintiffs.  

9.    The  respondent-plaintiffs  instituted  a  suit  for  

possession  and  recovery  of  lease  charges;  mesne  profits  and 

damages  as  also  permanent  and  mandatory  injunction against 

the  petitioner-defendants  (Annexure  P.17).  They  sou ght 

CR-1545-2025 (O&M)            [ 4]]

possession of the suit property along with permanent injunction 

restraining  the  petitioner-defendants  from  creating  third  party 

rights  in  the  same.  Mandatory  injunction  directing the 

petitioner-defendants not to demolish/damage the suit property 

or any part thereof and to give details of expenditure, was also 

prayed for. Recovery of the balance lease amount of Rs.52 lakhs 

along with interest @ 18% per annum; recovery of lease amount 

for March, 2023 and payment of mesne profits w.e.f. April, 2023 

to  July,  2023  amounting  to  Rs.42  lakhs  @  Rs.10,50,000/-  per 

month  along  with  interest  @  18%  p.a.  along  with  future 

damages, were sought.  

10.    During  the  pendency  of  the  said  suit,  various 

applications  were  initiated  by  the  petitioner-defendants, 

including an application under Order 7 Rule 11 CPC (Annexure 

P.18)  for  rejection  of  the  plaint,  which  was  resisted  by  way  of 

reply (Annexure P.19) and an application under Order 7 Rule 10 

CPC.  

11.    Notably, the application under Order 7 Rule 11  CPC 

was  dismissed  by  the  Commercial  Court,  vide  order  dated 

25.07.2024 (Annexure P.29). The petitioner-defendants filed CR-

5411-2024 against the said order, which was also dismissed by 

a  Coordinate  Bench  vide  order  dated  18.09.2024  (Annexure 

P.30).  The  application  under  Order  7  Rule  10  CPC  was  also 

dismissed  by  the  Commercial  Court  on  05.11.2024  (Annexure 

P.31). 

12.    The  respondent-plaintiffs  also  instituted  an 

application  under  Order  15  Rule  5  CPC  (Annexure  P.20)  for 

CR-1545-2025 (O&M)            [ 5]]

striking off the defence of the petitioner-defendants for failure to 

deposit  the  admitted  rent.  It  was  averred  that  the lease  deed 

(Annexure  P.1)  had  expired  on  06.03.2023  after  which, 

petitioner-defendant No.1 became an unauthorized occupant of 

the suit property and since that date, not even a single penny 

had been paid towards the lease amount or user charges.  

13.    Keeping in view the enhancement clause in the  lease 

deed,  a  prayer  was  made  seeking  a  direction  to  the petitioner-

defendants to deposit the lease amount @ Rs.7,90,080/- along 

with  interest  @  9%  w.e.f.  March,  2023.  The  application  was 

opposed by way of a reply (Annexure P.21) stating that the suit 

was a counter attack by the respondent-plaintiffs to the suit for 

recovery  filed  by  the  petitioner-defendants.  The  stand  taken 

again was regarding the amount spent on the renovation of the 

suit property. Dismissal of the application was, therefore, prayed 

for. 

14.    Vide  order  dated  07.12.2024  (Annexure  P.22),  the 

petitioner-defendants  were  called  upon  to  deposit  rent  for  21 

months  i.e.,  from  March,  2023  to  November,  2024  @ 

Rs.6,30,000/- per month amounting to Rs.1,32,30,000 /- along 

with  interest  @  9%  per  annum  amounting  to  Rs.10,91,475/-. 

The  total  amount,  therefore,  the  petitioner-defendants  were 

called  upon  to  pay  within  a  period  of  one  month,  was 

Rs.1,43,21,475/-.  The  case  was  adjourned  to  15.01.2025.  On 

15.01.2025,  counsel  for  the  petitioner-defendants  gave  a 

statement  that  he  had  no  instructions  to  pursue  the  suit  and 

prayed  that  notice  be  issued  to  the petitioner-defendants.  This 

CR-1545-2025 (O&M)            [ 6]]

request  was  declined  by  the  Commercial  Court.  Under  the 

circumstances, the petitioner-defendants were proceeded against 

ex-parte and their defence was struck off, leading to the filing of 

the instant revision petition.  

15.    Another  application  under  Order  38  Rules  1  and  5 

CPC  (Annexure  P.24)  had  been  moved  by  the  respondent-

plaintiffs  for  attachment  before  judgment.  Vide  order  dated 

03.02.2025 (Annexure P.26), an interim order of attachment of 

the  premises  in  possession  of  the  respondent-defendants  was 

passed,  which  led  to  the  filing  of  CR-970-2025  titled  as  M/s 

Spazeclub Pvt. Ltd. and another Vs. M/s Venus Cotspin Pvt. Ltd. 

and  another.  The  present  revision  petition  was  filed 

subsequently. The reference of CR-970-2025 is being given since 

both  the  revision  petitions  were  being  heard  together,  but 

subsequently,  CR-970-2025  was  disposed  of  as  having  been 

rendered  infructuous  vide  order  dated  22.08.2025  since  there 

had  been  a  final  decision  on  the  application  under Order  38 

Rules 1 & 5 CPC. The proceedings, which took place in the said 

revision  petition  may  also  be  relevant  for  the  purpose  of  the 

decision  of  the  instant  revision  petition  and  reference  to  those 

proceedings shall be made at the appropriate stage.   

16.    Learned counsel for the parties were heard.  

17.    It was strenuously urged by learned counsel fo r the 

petitioners  that  the  Commercial  Court  has  gravely  erred  in 

calling  upon  the  petitioner-defendants  to  pay  the  lease  money 

along  with  interest  amounting  to  Rs.1,43,21,475/-. Learned 

counsel,  while  referring  to  the  agreement  Annexure P.5, 

CR-1545-2025 (O&M)            [ 7]]

submitted that a sum of Rs. One crore had been spen t by the 

petitioner-defendants on the renovation of the demised premises 

and  that  under  the  circumstances,  the  said  amount  was 

required  to  be  adjusted  before  any  assessment  of  the  amount 

due to be paid by the petitioner-defendants was made.  

18.    It was submitted that the Commercial Court had  not 

examined  the  matter  from  the  correct  perspective.  It  was 

submitted that when counsel for the petitioner-defendants had 

made  a  statement  that  he  had  no  instructions  from  the 

petitioner-defendants, the Commercial Court should have issued 

a  notice  to  the  petitioner-defendants  instead  of  proceeding 

against  them ex-parte  and  striking  off  their  defence.  Learned 

counsel submitted that the said orders, being grossly illegal, are 

not sustainable.  

19.    Learned  counsel  also  submitted  that  subsequently, 

vide  order  dated  30.04.2025  (Annexure  P.34),  an  application 

under Order 9 Rule 9 CPC moved by the petitioner-de fendants 

had been allowed and the suit for recovery dismissed in default 

on 15.01.2025, had been restored.    

20.    It was, therefore, submitted by learned counse l that 

the  impugned  orders  are  not  sustainable.  In  support  of  his 

contentions,  reliance  was  placed  upon  the  judgments  of  the 

Supreme Court in Bimal Chand Jain Vs. Gopal Agarwal, 1981 

AIR  SC  1657; S.P.  Changalvaraya  Naidu  (dead)  by  LRs  Vs. 

Jagannath  (dead)  by  LRs.,  (1994)1  SCC  page  1  and  the 

judgment  of  Delhi  High  Court  in Satish  Khosla  Vs.  Eli  Lilly 

CR-1545-2025 (O&M)            [ 8]]

Ranbaxy Ltd. and others, Crl. CP 8 of 1997 & FAO(OS) 50 of 

1997 decided on 12.12.1997. 

21.    Per  Contra,  learned  counsel  for  the  respondent-

plaintiffs submitted that there was no illegality in the impugned 

order. Reference was made to the orders passed in CR-970-2025 

and  it  was  submitted  that  the  conduct  of  the  petitioner-

defendants does not entitle them for any relief. It was submitted 

that no illegality had been committed by the Commercial Court 

in  proceeding ex-parte  against  the  petitioner-defendants  and 

striking off their defence. In support of his contentions, reliance 

was placed upon the judgments of the Supreme Court in Ramjas 

Foundation  and  another  Vs.  Union  of  India  and  others, 

(2010)14 SCC 38 and a decision of this Court in Civil Revision 

No.  932-2022  – M/s  Beli  Ram  Sareen  and  another  Vs. 

Santosh Gosain, decided on 29.04.2025. 

22.    Learned  counsel  also  referred  to  all  the  documents 

placed on record as also the sequence of events leading to the 

passing of the impugned order.  

23.    I have considered the submissions made by lear ned 

counsel for the parties.   

24.    Before adverting to the merits of the case, it would be 

essential  to  refer  to  the  statutory  provisions.  Order  15  Rule  5 

CPC (as it applies to the States of Punjab and Haryana), reads as 

under:-  

“Punjab- Order XV, after rule 4, insert the following rule 

namely:- 

“5.  Striking off defence for failure to deposit admitted 

rent: (1) In any suit by a lessor for the eviction of a lessee 

CR-1545-2025 (O&M)            [ 9]]

after the determination of his lease and for the recovery 

from  him  of  rent  or  compensation  for  use  and 

occupation,  the  defendant  shall,  at  or  before  the  first 

hearing  of  suit,  deposit  the  entire  amount  admitted  by 

him to be due together with interest thereon at the rate 

of  nine  per  cent  per  annum  and  whether  or  not  he 

admits any amount to be due, he shall throughout the 

continuation  of  the  suit  regularly  deposit  the  monthly 

amount due within a week from the date of its accrual, 

and in the event of the default in making the deposit of 

the entire amount admitted by him to be due or monthly 

amount due as aforesaid, the Court may, subject to the 

provisions of Sub-Rule (2) strike off his defence. 

 Explanation  1.-  The  expression  “first  hearing”  means 

the  date  for  filing  written  statement  or  for  hearing 

mentioned in the summons or where more than one of 

such  dates  are  mentioned,  the  last  of  the  dates 

mentioned.  

Explanation 2.- The expression “entire amount admitted 

by  him  to  be  due”  means  the  entire  gross  amount 

whether  as  rent  or  compensation  for  use  and 

occupation,  calculated  at  the  admitted  rate  of  rent  for 

the  admitted  period  of  arrears  after  making  no  other 

deduction  except  the  taxes,  if  any,  paid  to  a  local 

authority in respect of the building on lessor’s account 

and the amount, if any, deposited in any Court.  

Explanation  3.  The  expression  “monthly  amount  due” 

means the amount due every month, whether as rent of 

compensation  for  use  and  occupation  at  the  admitted 

rate of rent, after making no other deduction except the 

taxes, if any, paid to a local authority, in respect of the 

building on lessor’s account.  

CR-1545-2025 (O&M)            [ 10]]

(2) Before making an order for striking off defence, that 

Court  may  consider  any  representation  made  by  the 

defendant in that behalf provided such representation is 

made  within  10  days,  of  the  first  hearing  or,  of  the 

expiry  of  the  week  referred  to  in  sub-section  (1)  as  the 

case may be.  

(3)  The  amount  deposited  under  this  rule  may  at  any 

time  be  withdrawn  by  the  plaintiff:  Provided  that  such 

withdrawal  shall  not  have  the  effect  of  prejudicing  any 

claim  by  the  plaintiff  disputing  the  correctness  of  the 

amount deposited:  

Provided  further  that  if  the  amount  deposited 

includes  any  sums  claimed  by  the  depositor  to  be 

deductible  on  any  account,  the  Court  may  require  the 

plaintiff to furnish the security for such sum before he is 

allowed to withdraw the same.”  

25.    Reverting  to  the  facts  of  the  case,  the  factum  of 

execution of the lease deed, the addendum, the rectification deed 

as  also  agreement  executed  on  15.02.2023  is  admitted.  The 

lease  amount  was  Rs.6,50,000/-  per  month.  The  dispute  is  as 

regards  the  terms  and  conditions  of  the  agreement  dated 

15.02.2023.  There  is  no  recital  in  the  said  agreement  that  the 

renovation  was  to  be  done  by  the  petitioner-defendants  before 

the execution of the lease deed. In any case, it would be a matter 

of  evidence  and  such  claim  could  be  decided  only  at  the  final 

stage. The provisions of Order 15 Rule 5 CPC clearly lay down 

that  admitted  rent  has  to  be  paid  and  only  deduction  is  to  be 

made  qua  tax  etc.,  meaning  thereby  that  the  petitioner-

defendants were bound to pay the admitted rent and the amount 

CR-1545-2025 (O&M)            [ 11]]

claimed to have been spent by them would have been adjustable 

only at the final stage, if so proved by the petitioner-defendants.  

26.    The conduct of the petitioners has also been far from 

satisfactory.  In  the  application  moved  under  Order 15  Rule  5 

CPC, which was duly opposed by them, a direction wa s issued 

vide  order  dated  07.12.2024  calling  upon  the  petitioner-

defendants to pay a sum of Rs1,43,21,475/- within a period of 

one month. When the date came i.e., 15.01.2025, their counsel 

made a statement that he had no instructions. This was clearly 

an attempt to delay the proceedings. No doubt, after if a counsel 

makes  a  statement  that  he  has  no  instructions,  ordinarily  the 

Court would issue fresh notice to the party. However, here the 

date was fixed only one month after the previous date and even 

if  counsel  had  no  instructions,  the  petitioner-defendants  were 

duty bound to put in appearance before the Court through some 

other  counsel  or  through  their  authorized  representative.  The 

intention becomes clear from another fact. The application under 

Order 9 Rule 9 CPC moved for restoration of the suit for recovery 

by the petitioner-defendants and the application for setting aside 

the  order  vide  which  the  petitioner-defendants  had been 

proceeded against ex-parte in the present suit, were filed by the 

same  counsel,  who  had  given  a  statement  that  he  had  no 

instructions.  It  is,  therefore,  manifestly  clear  that  the  said 

statement  had  been  given  only  with  a  view  to  buy  time.  The 

Commercial  Court,  considering  the  attempt  of  the  petitioner-

defendants to delay the proceedings, dealt with the matter from 

CR-1545-2025 (O&M)            [ 12]]

the  correct  perspective  and  rightly  proceeded  against  them ex- 

parte and struck off their defence.  

27.    At this stage, this Court is reminded of a Full Bench 

decision  in Anand  Parkash  Vs. Bharat  Bhushan  Rai  and 

another,  1981  AIR  (Punjab  and  Haryana)  269,  wherein  it  was 

held that when costs had been imposed and the matter had been 

adjourned for payment of costs, then on failure by the party to 

pay the costs, the Court would disallow the prosecution of the 

suit or defence as the case may be:-  

“In accordance with the majority decision it is held that 

in the event of the party failing to pay the costs on the 

date next following the date of the order imposing costs, 

it is mandatory on the Court to disallow the prosecution 

of the suit or the defence, as the case may be and that 

no other extraneous consideration would weigh with the 

Court  in  exercising  its  jurisdiction  against  the 

delinquent party. However, where the costs are not paid 

as  a  result  of  the  circumstances  beyond  the  control  of 

the defaulting party then the court will be well within its 

jurisdiction  to  exercise  its  power  under  section  148  of 

the  Code  in  favour  of  the  defaulting  party  if  a  strong 

case  is  made  out  for  the  exercise  of  such  jurisdiction. 

24. The revision petition is allowed and the order of the 

trial Court dated 6th September, 1978, is set aside and 

the  defendants  are  debarred  from  prosecuting  the 

defence  any  further.  In  the  circumstances  of  the  case 

the  parties  to  bear  their  own  costs.  25.  The  parties 

through  their  learned  counsel  have  been  directed  to 

appear before the trial Court on 20th July, 1981.” 

CR-1545-2025 (O&M)            [ 13]]

28.    In  the  instant  case,  despite  a  specific  order having 

been passed for payment of a specific amount by a specific date, 

the same was not paid and an attempt was made to de lay the 

proceedings  by  setting  up  a  false  plea.  Under  these  

circumstances,  the  Commercial  Court  was  fully  justified  in 

striking  off  the  defence  of  the  petitioner-defendants.  The 

judgment in the case of the Full Bench in Anand Parkash’s case 

(supra),  would  also  be  fully  applicable  in  the  present  case, 

though  the  said  judgment  pertains  to  payment  of  costs.  Still 

further,  here  it  was  not  only  payment  of  costs,  but  the  entire 

lease  money  along  with  interest.  Still  further, even  in terms  of 

the  provisions  of  Order  15  Rule  5  CPC,  the  defence is  to  be 

struck off, if the admitted rent is not paid.  

29.    Another thing which needs to be noticed here i s that 

when  the  order  dated  03.02.2025  was  passed  ordering  interim 

attachment  upon  an  application  having  been  moved  by  the 

plaintiff-respondents,  the  petitioner-defendants  instituted  CR-

970-2025  assailing  the  said  order.  Notably,  at  that  time,  the 

petitioner-defendants did not assail the order dated 15.01.2025 

vide  which  their  defence  had  been  struck  off,  though  the  said 

order was subsequently assailed in the instant revision petition.  

In  the  said  revision  petition  (ibid),  an  order  dated  17.02.2025 

was passed by this Court, calling upon the petitioner-defendants 

to  deposit  Rs.50  lakhs  with  the  Commercial  Court  within  a 

period  of  four  weeks  and  operation  of  the  impugned order 

therein was stayed, subject to deposit of the said amount.  The 

intent behind passing the said order was to test the bona-fides of 

CR-1545-2025 (O&M)            [ 14]]

the petitioner-defendants since they were claiming that they had 

spent  Rs.  One  crore  on  renovation.  Even  the  balance  amount 

after  deduction  of  the  said  amount  would  be  at  least  Rs.50 

lakhs.  However,  the  said  order  was  not  complied  with  and  no 

amount was deposited.  Eventually, order dated 07.05.2025 was 

passed, wherein it was observed that since Rs.50 lakhs had not 

been  deposited,  the  stay  would  cease  to  operate.  Orders  dated 

17.02.2025  and  07.05.2025  passed  by  this  Court,  read  as 

under:-  

      “Order dated 17.02.2025

    Learned  counsel  for  the  petitioners  inter  alia 

submits  that  once  a  suit  for  recovery  filed  by  the 

petitioner  was  pending,  proceedings  under  Order  38 

Rules  1  and  5  CPC  could  not  have  been  initiated.  He 

further  submits  that the  Commercial  Court,  Gurugram 

proceeded in a manner unknown to law and passed an 

interim  order,  thereby  attaching  the  property  and 

articles in possession of the petitioners.  

In support of his contentions, learned counsel for 

the petitioners has placed reliance upon a judgment of 

the Division Bench of this Court in the case of Nirmal 

Textiles  Pvt.  Ltd.  vs.  Yaskawa  India  Pvt.  Ltd.  and 

another, 2023 NCPHHC 126817 (Law Finder Doc Id # 

2472356). 

        Notice of motion.  

Mr.  Gaurav  Datta,  Advocate  accepts  notice  on 

behalf  of  respondent  No.1/caveator.  He  submits  that 

there  is  no  illegality  in  the  order  and  that  keeping  in 

view  the  conduct  of  the  petitioners  since  they  failed  to 

pay the outstanding amount in terms of the order dated 

07.12.2024,  the  impugned  order  was  passed  by  the 

CR-1545-2025 (O&M)            [ 15]]

Commercial  Court,  Gurugram.  He,  however,  prays  for 

some time to address arguments.  

List on 22.03.2025. 

In the meantime, on deposit of Rs.50 lakhs with 

the  Commercial  Court,  Gurugram,  within  a  period  of 

four  weeks  from  today,  which  shall  be  liable  to  be 

released  to  respondent  No.1,  the  operation  of  the 

impugned order shall remain stayed.” 

       Order dated 07.05.2025  

On  request,  adjourned  to  11.08.2025  for 

arguments.  

It  is  clarified  that  since  concededly,  the  sum  of 

Rs.50,00,000/- in terms of order dated 17.02.2025 was 

not deposited, the interim order dated 17.02.2025 is no 

longer in operation. 

 A photocopy of this order be placed on the file of 

connected case.” 

30.    The  aforementioned  facts  and  circumstances  clearly 

show  that  the  Commercial  Court,  committed  no  illegality  in 

passing the order dated 15.01.2025.  

31.    I  have  gone  through  the  judgments  relied  upon by 

learned  counsel  for  the  parties.    In Bimal  Chand  Jain’s

  case 

(supra), the Supreme Court held that an order under Order 15 

Rule 5 CPC is in the nature of penalty and Courts should not 

exercise such power mechanically. There is no quarrel with the 

aforesaid  proposition.  However,  the  aforesaid  judgment  was 

passed  on  different  facts,  whereas  the  impugned  orders  have 

been  passed  totally  on  different  facts,  which  have been 

discussed in the preceding paragraphs.  

CR-1545-2025 (O&M)            [ 16]]

32.    The  judgment  in  S.P.  Changalvaraya  Naidu’s  case 

(supra), deals with a fraud having been played upon the Court, 

which  is  not  the  case  here,  as  a  result  of  which,  the  said 

judgment is not applicable.  

33.    The  judgment  of  the  Delhi  High  Court  in Satish 

Khosla’s case (supra), deals with a totally different proposition 

and has no applicability to the facts of the present case.  

34.    In CR-932-2022 – M/s Beli Ram Sareen and anoth er 

Vs.  Santosh  Gosain,  decided  on  29.04.2025,  this  Court,  has 

taken a similar view, as has been taken in the instant revision 

petition.  SLP  (Civil)  Diary  No.43452-2025  titled  as  Santosh 

Gosain Vs. M/s Beli Ram Sareen and another,  against the said 

order  was  dismissed  by  the  Supreme  Court  vide  order  dated 

22.08.2025.  

35.    In  view  of  the  aforementioned  facts  and 

circumstances,  I  do  not  find  any  merit  in  the  present  revision 

petition and same is, accordingly, dismissed.  

    Pending  application(s),  if  any,  also  stands  disposed 

of.    

              (VIKRAM AGGARWAL) 

                 JUDGE 

 25.09.2025  

     ds  

    Whether speaking/reasoned  :  Yes/No 

    Whether reportable    :  Yes/No