COMPETENT CONSTRUCTION COMPANY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) -

(2.) THIS order will dispose of the application filed under Section 20 read with Sections 5, 9, 12 and 41 of the Arbitration Act, by a company which had entered into a contract with respondent No. 1 for the construction of 'Himachal Bhavan' at New Delhi.

(3.) IN view of the provisions of Clause 32, a suit if it had to be filed by the petitioner, could only have been filed in Himachal Pradesh. That being so, by virtue of the provisions of Section 2(c) of the Arbitration Act it is only the Courts of Himachal Pradesh which will have jurisdiction to decide the present application. IN my opinion, therefore this Court has no territorial jurisdiction to decide the present application.