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Judgment
4 paragraphs · 119 wordsA. Badharudeen, J
The order passed by the Commercial Court, Kozhikode in I.A.No.2/2021 in C.S.No.646/2021 under Order XXXIX Rule 1 and 2 of the Civil Procedure Code is under challenge in this Original Petition filed under Article 227 of the Constitution of India.
Though the learned counsel submitted at the time of hearing that appeal not provided from orders from commercial court, when his attention was brought to Section 13 r/w proviso, he also conceded that the order is appealable.
In view of the matter, this order is appealable before the Appellate Court. Hence, this Original Petition stands dismissed with liberty to the petitioner to approach the Appellate court and address his grievance by way of appeal.