GANGO GAS AGENCY Vs. INDIAN OIL COMPANY

JUDGEMENT

(1.) THIS petition under Section 9 of the Arbitration & Conciliation Act, 1996 has been filed in respect of the following prayers:

(2.) THE case of the petitioner briefly is that vide letter dated 9.2.1988, the applicant/Petitioner was appointed as distributor at Gangoh in district Saharanpur of the State of U.P.

(3.) IT was also agreed that the courts in Delhi alone will have jurisdiction to entertain proceedings in respect of any claim or dispute arising under the Agreement.