K. SASIDHARAN Vs. MANAGER

JUDGEMENT

(1.) Which is the court that will have territorial jurisdiction to entertain an application under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act"), is the short question that arises for determination.

(2.) In Indus Mobile Distribution (P) Ltd. Vs. Datawind Innovations (P) Ltd. 2017 (2) KLT 665 (SC), the Apex Court held thus:

(3.) Sec. 42 of the Act which deals with jurisdiction, reads thus: