Sushanta Kumar Kabi vs Aabsys Information Technology And .... ...
2025 Latest Caselaw 2677 Ori

Orissa High Court

Sushanta Kumar Kabi vs Aabsys Information Technology And .... ... on 16 January, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       CRP No.38 of 2023
                                  Sushanta Kumar Kabi                           ....            Petitioner

                                                    M/s. Pradeep Kumar Mohapatra along with
                                                       Nalini Kanta Sahoo, Advocates
                                                            -versus-
                                  AABSyS Information Technology and       ....      Opposite Parties
                                  others
                                             Mr. Yasobant Das, Senior Advocate along with
                                            Mr. Animesh Singh, Advocate (Opposite Party No.1)


                                                       CORAM:
                                       HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No. ORDER

14. 16.01.2025 This matter is taken up through Hybrid Mode.

2. Mr. Pradeep Kumar Mohapatra, learned counsel along with Mr. Nalini Kanta Sahoo, learned counsel for the petitioner and Mr. Yasobant Das, learned Senior Counsel along with Mr. Animesh Singh, learned counsel for the opposite party no.1 are present.

3. Heard on the point of maintainability of the Civil Revision Petition in the context of Section 8 read with section 13 of the Commercial Courts Act, 2015.

4. Hearing is concluded.

Signature Not

5. Judgment/Order is reserved. Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: Personal Assistant (Secretary-in-charge) Reason: Authentication (M.S. Raman) Location: ORISSA HIGH COURT, CUTTACK Date: 16-Jan-2025 18:19:03 Judge Aswini