CHANDOK MACHINERIES Vs. S N SUNDERSON & CO

JUDGEMENT

(1.) The respondent on 15th December, 2014 terminated the MOUs dated 1st September, 2014 due to stopping of work by the appellant who thereafter filed the petition under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act ) before the District Court at Katni (MP). The said petition was dismissed by the Court by order dated 13th January, 2015 for want of territorial jurisdiction. The termination was accepted by the appellant in December, 2014 itself.

(2.) The appellant thereafter filed another petition under Section 9 of the Act before this Court, wherein on 21st January, 2015, this Court passed an order with the consent of the parties.

(3.) The order dated 21st January, 2015 has been reproduced herein below:-