RATNESH DEV SHARMAN Vs. CIPLA LIMITED

JUDGEMENT

(1.) Instant appeal is directed against the order dated 15-12-2010 passed by District Judge, Ambikapur, Surguja in Civil Suit No. 3-B/2009.

(2.) Facts necessary for disposal of this appeal are as under :

(3.) The trial Court, having found that it had no jurisdiction to entertain the suit in view of Clause 20 of the Service Contract, returned the plaint for presentation in the proper Court. Hence, this appeal.