PEC LTD. Vs. PRIME IMPEX LTD. & ORS.

JUDGEMENT

(1.) CRL. M.A. 12085/2011(Exemption)

(2.) VIDE this Petition, the Petitioner has challenged the order dated 26.8.2011 passed by Ld. MM (3) / Negotiable Instruments Act and submits that in the instant case, the substantial cause of action has arisen with the territorial jurisdiction of Delhi Courts on the grounds as under: -

(3.) THAT the Letters of Credit were also opened at New Delhi.