Disputes concerning high-sea sales and mercantile documents constitute commercial disputes under Section 2(1)(c)(i).

The appellant, defendant no. 2 in CS No. 77 of 2013, challenged the order dated 8 March 2022 by which the learned Single Judge allowed amendment of the plaint to substitute the plaintiff with its liquidator and rejected the application seeking dismissal of the suit on the ground of abatement.

The suit concerned the plaintiff’s asserted ownership of specified quantities of imported metallurgical coke acquired through High Sea Sales. The plaintiff sought delivery of the coke, cancellation of an alleged tripartite agreement dated 23 March 2012, injunctions, and damages in the alternative.

During the pendency of the suit, insolvency and liquidation proceedings were initiated against the plaintiff. A liquidator was appointed and appeared in several proceedings, but the formal application for substitution and consequential amendment was filed only on 10 January 2022.

In the appeal, the plaintiff contended that the suit involved a commercial dispute under Section 2(1)(c)(i) of the Commercial Courts Act, 2015, whereas the defendants disputed this characterization and contended that the suit was principally founded on title, alleged fraud, fabrication, and wrongful detention of goods.

The Court applied Section 2(1)(c)(i) of the Commercial Courts Act, 2015, which covers disputes arising out of ordinary transactions of merchants, bankers, financiers and traders, including disputes relating to mercantile documents and their enforcement or interpretation.

The Court held that two requirements must coexist: the dispute must arise from ordinary commercial transactions of merchants or traders, and those transactions must relate to mercantile documents.

Under Section 15 of the Act, suits instituted before the Act came into force must be transferred to the Commercial Division if they involve a commercial dispute.

The Court relied principally on Ambalal Sarabhai Enterprises Ltd. v. K.S. Infraspace LLP , which requires examination of the plaint’s averments and strict construction of the Act.

It also considered authorities holding that the character of a suit is determined from the substance of the plaint and that fraud does not, by itself, exclude a commercial dispute from the jurisdiction of the Commercial Court.

The Court noted, but did not decide, the issues under Order XXII Rules 4 and 8 of the Code of Civil Procedure, 1908 concerning substitution and abatement.

The Court examined the plaint as a whole rather than isolating the allegations of fraud, title, or wrongful detention. It found that the parties were business entities and that the dispute concerned metallurgical coke acquired through High Sea Sale transactions, which necessarily involved commercial instruments and mercantile documents relating to the goods and their title.

The alleged tripartite agreement was also a document executed between commercial entities in connection with those transactions; the plaintiff’s prayer for its delivery and cancellation necessarily raised issues concerning the interpretation and legal effect of a mercantile document.

The absence of a direct contractual relationship between every party and the allegations that the agreement was fabricated did not remove the dispute from Section 2(1)(c)(i), particularly since the Act does not exclude adjudication of fraud-related issues arising in a commercial dispute.

On that basis, the Court held that the suit was required to be transferred to the Commercial Division. Having reached that conclusion, it declined to adjudicate the substitution and abatement issue in the present appeal.

It directed that CS No. 77 of 2013 and all connected applications be transferred from the Non-Commercial Division to the Commercial Division and renumbered there.

The appeal, APOT 70 of 2022, and the connected application were likewise directed to be transmitted to and renumbered before the Commercial Appellate Division.

The Court expressly refrained from deciding whether substitution was properly allowed or whether the suit had abated, leaving that issue open.

The appeal and connected application were disposed of accordingly.