LION SERVICES LTD. Vs. DLF PROJECTS LTD.

JUDGEMENT

(1.) IN the present petition, the petitioner has prayed for appointment of an Arbitrator. Even though the petition has been filed for appointment of arbitrator with regard to eight work orders, it is the case of the petitioner during the submissions that 12 work orders have been issued to the petitioner for providing housekeeping and maintenance service to the respondent. There is no dispute between the parties on this account. It is averred in the petition that this Court has jurisdiction as parties have agreed that the Courts of Delhi would have exclusive jurisdiction. That apart, it is also submitted by the petitioner that all the parties have their registered office in Delhi.

(2.) THE respondent has filed its reply and taken an objection that this Court has no territorial jurisdiction to decide the present application. The respondent has denied that the parties have agreed for the Courts of Delhi to have exclusive jurisdiction to entertain the petition. The details of the 12 work orders and the objection taken by the respondents are as under: -

(3.) LEARNED counsel for the petitioner during submissions, would reiterate the stand as taken in the petition as well as rejoinder.