ARCHANA Vs. TUPPERWARE INDIA PVT LTD

JUDGEMENT

(1.) Shri Aniruddha Gokhale, learned counsel for the applicant.

(2.) The respondent has filed the reply raising the objection that as per the terms of the agreement, the Courts at New Delhi have the exclusive jurisdiction in the matter, therefore, the present application under section 11 of the Act is not maintainable before this Court.

(3.) Having heard the learned counsel for the parties and on the perusal of the record, it is noticed that the agreement (Annexure A/1) contains the following arbitration clause :--