AJAY AGGARWAL Vs. MOHIT ANEJA

JUDGEMENT

(1.) The Plaintiff has filed the Summary Suit to recover a sum of 18,14,447.90 ps. based upon the invoices of delivery of goods and the confirmation letter dated 1 April 2007.

(2.) In the invoices, there is a clear clause with regard to the Bombay jurisdiction.

(3.) In view of this agreed clause, the Suit as filed in Mumbai, is maintainable. The Plaintiff has also taken leave under Clause XII of Letters of Patent on 6 October 2009. The Summons for Judgment is dated 22 January 2010. Replied by the Defendant on 8 February 2010. There is a rejoinder by the Plaintiff dated 8 February 2011.