JSL LIMITED Vs. XSTRATA COAL QUEENSLAND PTY. LTD.

JUDGEMENT

(1.) THIS suit has been filed by the plaintiff after declaration and permanent injunction with following prayers:

(2.) AFTER perusal of the agreement relied upon by the plaintiff this Court had doubt about the maintainability of the suit in India and heard arguments on the issues of jurisdiction and maintainability.

(3.) ARTICLE 12 of the Agreement reads as under: