VIDEOCON INDUSTRIES LIMITED Vs. JMC PROJECTS (INDIA) LIMITED

JUDGEMENT

(1.) By this petition filed under section 34 of the Arbitration & Conciliation Act, 1996, petitioner seeks to challenge the award dated 6 th September, 2011 declared by the Arbitral Tribunal allowing the part of the claims made by the respondents and rejecting the substantial part of the claim of the petitioner.

(2.) Mr. Sancheti, the learned senior counsel appearing on behalf of the ndents raised preliminary issue about territorial jurisdiction of this court in entertaining this petition on the ground that no cause of action has arisen within the territorial jurisdiction of this court.

(3.) In this background, I will refer to refer to some of the admitted facts emerging from the petition which are summarized as under :