ARUNODAYA EXPORTS Vs. UNION OF INDIA

JUDGEMENT

(1.) SHRI Chafekar, Senior Advocate with Shri V.K. Jain for the petitioner. Shri E.G. Neema, learned Standing Counsel for Union of India, appears on an advance copy of the stay application having supplied to him by the petitioner.

(2.) THEY are heard.

(3.) IN view of the material available at present on record, a contract of supply of goods having taken place at Indore it is clear that part of cause of action accrued and has arisen within the jurisdiction of this Court. We are, therefore, prima facie of the view that this court has jurisdiction to entertain this petition although, as urged by the learned standing counsel, the respondents are free to raise objection at the proper stage as regards territorial jurisdiction of this court.