Mixed Questions of Limitation and "Commercial Dispute" Status Bar Plaint Rejection Under Order VII Rule 11

The Appellants are owners of a property in New Friends Colony, Delhi, and entered into a Collaboration Agreement dated 01.02.2013 with the Respondent for redevelopment

The Respondent allegedly paid over ₹2.32 crores to facilitate the settlement of pending partition and specific performance litigations involving the property

While building plans were sanctioned in October 2013, the Appellants allegedly failed to hand over possession, claiming they needed to first conclude partition proceedings, mutate the property, and convert it to freehold

The partition suit culminated only on 14.07.2022

Upon learning of the Appellants' attempts to alienate the property, the Respondent filed CS(OS) 813/2023 for specific performance

The Appellants filed an application under Order VII Rule 11 of the CPC for rejection of the plaint on grounds of limitation and non-compliance with Section 12A of the Commercial Courts Act, 2015, which the Single Judge dismissed on 11.03.2026

The Court applied Order VII Rule 11 of the CPC regarding the rejection of a plaint where the suit appears barred by law

It relied on Article 54 of the Limitation Act, 1963, which sets a three-year period for specific performance from the "date fixed" or from notice of refusal

Precedents Ahmadsa hab Abdul Mulla (2) v. Bibijan and Panchanan Dhara v. Monmatha Nath Maity established that limitation depends on the fulfillment of conditions precedent or notice of refusal.

Regarding commerciality, the Court applied Section 2(1)(c) of the Commercial Courts Act, 2015, and the principle from Asif Ali Khan v. Manoj Kumar, which clarifies that agreements for sale/redevelopment involving proprietary interest transfers are not mere "construction contracts" under Clause (vi)

Regarding limitation, the Court observed that while the Appellants argued limitation began on 05.02.2014 (a date mentioned in a receipt), the plaint averred that possession was contingent upon the finality of partition proceedings and mutation, which only occurred in 2022

Following Popat and Kotecha Property, the Court took the plaint's averments as true, concluding that limitation is a mixed question of fact and law in this context and cannot be decided at the threshold

On the second issue, the Court analyzed the Collaboration Agreement, noting it involved the transfer of specified portions of the building and land interest to the developer, rather than a simple construction-for-fee arrangement.

Citing Asif Ali Khan, the Court reasoned that such contracts do not fall under Section 2(1)(c)(vi) of the Commercial Courts Act as "construction and infrastructure contracts"

Further, the dispute is not a "commercial dispute" under the Commercial Courts Act; thus, Section 12A mandatory mediation does not apply

The High Court upheld the Single Judge's order and dismissed the appeal