INOX RENEWABLES LTD. Vs. JAYESH ELECTRICALS LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned judgment dated 9 th October, 2019 passed by the High Court of Gujarat at Ahmedabad in which Special Civil Application No. 9536 of 2019 filed by the appellant, Inox Renewables Ltd. ["Appellant"] against the order dated 25th April, 2019 passed by the Commercial Court, Ahmedabad was dismissed, holding that the courts at Jaipur, Rajasthan would be the courts in which the Section 34 petition could be filed.

(3.) The facts of the case are as follows :