As dictated by Section 12-A(1)1 of the Commercial Courts Act, 2015 (CCA), a suit which does not contemplate any “urgent interim relief” shall not be instituted unless one exhausts the remedy of “pre-institution mediation”. It is a mandatory provision. To try out less combative “mediation” is a good option. But what should happen in suits which do pray for urgent interim relief? Can't those suits be attempts to bypass mediation? The court, under Section 80(2)2 of the Code of Civil Procedure, 1908 (CPC), can return a plaint if it is satisfied, after hearing the parties, that no immediate relief need be granted. Section 12-A of the CCA does not outline such a process. Knowing the question was not under consideration, the Bench of K.M. Joseph and Hrishikesh Roy, JJ. of the Supreme Court of India did not “dwell upon it” in Patil Automation (P) Ltd. v. Rakheja Engineers (P) Ltd.3

Indisputably, in “intellectual property law” cases, urgent interim reliefs are “extremely important”, as was identified by Pratibha M. Singh, J. of the High Court of Delhi in Bolt Technology OU v. Ujoy Technology (P) Ltd.4 They are quia timet actions against injuries anticipated. Ideally, one seeking an urgent interim relief in an intellectual property law case under CCA, should show, to borrow Pearson J.,'s words from Fletcher v. Bealey5, if damage does occur at any time, it will come in such a way and under such circumstances, it will be impossible to protect oneself. Whether such is shown or not is to be determined solely on the basis of pleadings and relief(s) sought as per the Division Bench of Vibhu Bakhru and Amit Mahajan, JJ. of the High Court of Delhi in Chandra Kishore Chaurasia v. R.A. Perfumery Works (P) Ltd.6 Does this mean, mere seeking of an urgent interim relief should suffice, even if it appears to be “farcical” and intends to avoid rigour of Section 12-A of the CCA? The Division Bench of Harish Tandon and Prasenjit Biswas, JJ. of the High Court of Calcutta in Odisha Slurry Pipeline Infrastructure Ltd. v. IDBI Bank Ltd.7, described Section 12-A of the CCA is silent on the same. C. Hari Shankar, J. of the High Court of Delhi in Novartis AG v. Zydus Healthcare Ltd.8 does warn, urgent interim reliefs sought can be “speculative”, without cogent and precise material.

It was stated recently by Dr D.Y. Chandrachud, C.J. in Iqram v. State of U.P.9, history often indicates, in seemingly small and routine matters, “issues of moment” emerge. On the “first day of hearing”10 before the High Court of Delhi in Sunshine Teahouse (P) Ltd. (Sunshine) v. MRTM Global (P) Ltd. (MRTM)11, Pratibha M. Singh, J. noted—

(i) the plaint, registered as a suit, is filed by Sunshine who claims to own 200 outlets across India and has been using the mark “Chaayos” since 2012;

(ii) MRTM, with 37 outlets claimed, has adopted the mark “Chaiops” for products and services identical to Sunshine; and

(iii) the debate is on phonetic/ocular similarity of “Chaayos” and “Chaiops” marks.

Interestingly, though an “interim injunction” had been prayed for, a battle of 200 outlets against 37 did not see the grant of an urgent interim relief because of the “status of the businesses” and there indeed appeared a possibility of “post-suit registration mediation”. It is strikingly indicative; no one foresaw the damage that could not be undone. After an “amicable resolution” was reached12 in little over a month, the full court fee was directed to be refunded to Sunshine in terms of Nutan Batra v. Buniyaad Associates13.

In view of Sunshine v. MRTM14 can it not be imagined, even if an interim injunction is prayed for, the option of meditation, the crucial purpose behind Section 12-A(1) of the CCA, is not foreclosed? Of course, both parties must agree on the same on the first day of the hearing and the urgent interim relief should not be pressed for anymore. It is submitted that if an intellectual property law case under CCA involves an urgent interim relief, Section 12-A(1) does not become inapplicable until completion of the first day of the hearing with both parties present. As said by Sanjiv Khanna, J. of the Supreme Court in Saranpal Kaur Anand v. Praduman Singh Chandhok15, the underlying objective of prescribing procedure is to advance cause of justice.


† Advocate at New Delhi and Kolkata. Author can be reached at rudrajyoti.ray@gmail.com.

1. Commercial Courts Act, 2015, S. 12-A(1).

2. Civil Procedure Code, 1908, S. 80(2).

3. (2022) 10 SCC 1.

4. 2022 SCC OnLine Del 2639.

5. [LR] 28 Ch D 688.

6. 2022 SCC OnLine Del 3529.

7. 2022 SCC OnLine Cal 3951.

8. 2022 SCC OnLine Del 4373.

9. 2022 SCC OnLine SC 1735.

10. 2022 SCC OnLine Del 2831.

11. 2022 SCC OnLine Del 2831.

12. 2022 SCC OnLine Del 3437.

13. 2018 SCC OnLine Del 12916.

14. 2022 SCC OnLine Del 3437.

15. (2022) 8 SCC 401.

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2 comments

  • An application seeking wavier on account of an ‘urgent interim relief’ may assist Court. But, in absence of any statutory mandate, an application per se is not a condition under Section 12A and pleadings on record and oral submissions would be sufficient.

    However, prayer for an ‘urgent interim relief’ should not be a disguise or mask to wriggle out of and get over Section 12A. It is difficult to agree with an absolute choice and right to paralyze Section 12A. A camouflage and guise to bypass ‘pre-litigation mediation’ should be checked when deception and falsity is apparent or established.

    – Hon’ble Justice Sanjiv Khanna and Hon’ble Justice S.V.N. Bhatti, Yamini Manohar, [Special Leave Petition (Civil) Diary No. 32275 of 2023] decided on 13.10.2023.

  • “Does this mean, mere seeking of an urgent interim relief should suffice, even if it appears to be “farcical” and intends to avoid rigor of Section 12A of CCA? Division Bench of Justice Harish Tandon and Justice Prasenjit Biswas of High Court of Calcutta in M/s. Odisha Slurry Pipeline Infrastructure Ltd. v. IDBI Bank Ltd., 2022 SCC OnLine Cal 3951 described Section 12-A of the CCA is silent on the same.”

    Odisha Slurry was decided on 09/12/2022.
    _____

    Mohamed Aboobacker Chank Lungi Pvt. Ltd. v. Revathy Textiles, [CS(COMM) 208/2022] decided on 27.09.2022: To be noted, expression used in sub section (1) of Section 12-A(1) is not merely ‘interim relief’, it is ‘urgent interim relief’. The term ‘contemplate’ deployed in Section 12-A(1) has not been defined. It has not been defined in The General Clauses Act, 1897.

    K. Varathan v. Prakash Babu Nakundhi Reddy, [CS(COMM) 202/2022] decided on 13.10.2022: Where urgency is of Plaintiff’s own doing, Plaintiff cannot take advantage of its own doing. High standard is required to establish requirement of prompt action (urgency).

    The narrative thus far, discussion and dispositive reasoning make it clear, urgency being attempted to be projected is a mirage as it is all Plaintiffs’ own making. The plaints are liable to be rejected.

    – Hon’ble Justice M. Sundar of Hon’ble High Court of Madras, A.D. Padmasingh Isaac v. Karaikudi Achi Mess, [CS(COMM) 192/2022] decided on 23.11.2022.

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