GALAXY AMEZE KINGDOM LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief sought for in this writ petition is to declare that in cases where jurisdiction is restricted between the parties by an agreement in business transactions at a particular place, any proceeding launched outside the agreed jurisdiction even under Sec. 138 of the Negotiable Instruments Act is not valid and binding insofar as the petitioner is concerned.

(2.) The petitioner is a company and the relief as such sought for by filing a writ petition in the year 2006 lost its relevance on account of various developments that occurred during the pendency of the writ petition.

(3.) That apart, the relief as such sought for is premature and only in the event of specific grievance with reference to the agreements, the parties have to approach the competent Court of law and such a direction, as such sought for in the present writ petition, cannot be granted and if at all any grievance exists from and out of the terms and conditions of the agreement or otherwise, the petitioner is at liberty to approach the competent forum for the purpose of redressal of the same.