M/S Kaushik Global Logistics Ltd. Thru. ... vs The Presiding Officer Commercial Court ...
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Allahabad High Court

M/S Kaushik Global Logistics Ltd. Thru. ... vs The Presiding Officer Commercial Court ... on 22 January, 2026

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:5221
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 248 of 2026   
 
   M/S Kaushik Global Logistics Ltd. Thru. Official Liquidator Mr. Swarup Ghosh    
 
  .....Petitioner(s)   
 
 Versus  
 
   The Presiding Officer Commercial Court No. 1 Lko. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mukteshwar Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Ratnesh Chandra   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE MANISH KUMAR, J.      

Heard learned counsel for the petitioner and Shri Ratnesh Chandra, learned counsel for respondent nos. 2, 3 and 4.

Present petition has been preferred with the following main relief:-

a) to issue an order or direction to the respondent no. 1 to either recall or transfer and consolidate all the 09 cases by making any case to be leading case pertaining to Arbitration Application No. 74 of 2025 (Claim No. 15/2018) and 8 other cases titled as Uttar Pradesh State Road Transport Corporation Vs. Kaushik Global Logistic Limited pending in Commercial Court No. 1 and Commercial Court No. 2 Lucknow consolidate in any Court either Commercial Court no. 1 or Commercial Court no. 2 and thereafter hear and decided all these cases within stipulated time frame;

The brief facts of the present case are that nine appeals have been filed against the award dated 03.02.2025 by respondents nos. 2, 3, and 4 expressing partial dissatisfaction with the award on various issues. Some of the appeals are pending before the Presiding Officer, Commercial Court No. 1, Lucknow while others are pending before the Presiding Officer, Commercial Court No. 2, Lucknow. The relevant details thereof is enclosed as annexure no. 7 to the present petition.

Prayer has been made in the present writ petition seeking consolidation of the cases filed by the respondent nos. 2, 3 and 4, which may be heard by either the Presiding Officer, Commercial Court No. 1, Lucknow or by the Presiding Officer, Commercial Court No. 2, Lucknow for the reason that if some appeals are heard by one presiding officer and others by a different presiding officer, it could result in conflicting judgments on the same issues. The learned Counsel for the petitioner has earlier submitted an application regarding the consolidation of appeals before any Presiding Officer on 12.12.2025, however, no decision has been rendered thereon.

Shri Ratnesh Chandra, learned counsel representing respondents nos. 2, 3, and 4 has fairly supported the arguments advanced by learned counsel for the petitioner as well as the prayer made in the present petition.

As such, the respondent no. 1 may take a decision on the application dated 12.12.2025 as expeditiously as possible, as the respondent nos. 2, 3 and 4, who are the appellants in all the appeals have no objection in consolidating the appeals before one Presiding Officer.

In view of the facts, circumstances and discussion made hereinabove, the present petition is disposed of.

(Manish Kumar,J.)

January 22, 2026

Ashish