RAUNAQ INTERNATIONAL LIMITED Vs. MINI SEA FOOD

JUDGEMENT

(1.) (Oral)

(2.) M/s. Raunaq Intetnational Ltd., petitionet herein, enterrid into an agreement dated March 8, 1977 with M/s. Mini Sea .Foods respondent no. I for promotion of export of sea foods to U.S.A., Canada, all European countries, Australia, Japan, etc. for sale/resale in the aforesaid territories. The said agreement contains an arbitration agreement between the parties reading as follows :

(3.) NECESSITY was felt for clothing a single Court with effective and exclusive jurisdiction so as to avoid conflict and scramble for jurisdiction.