STARTECH ENGGCON PVT. LTD Vs. BUNDELKHAND UNIVERSITY

JUDGEMENT

(1.) HEARD .

(2.) APPELLANT is aggrieved by the order dated 28.4.2006 returning the plaint holding that Courts at Delhi had no territorial jurisdiction to entertain the plaint.

(3.) THE impugned order has not dealt with the pleadings in the plaint with respect whereto territorial jurisdiction was pleaded, is the grievance urged in the instant appeal.