POOJA MARKETING Vs. SUPREME INDUSTRIES LTD

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 7.8.2013 passed in Case No. 1 -B/2010 by Additional District Judge, Gohad, District Bhind.

(2.) BY impugned order, the preliminary issue (issue No.3) is decided by the Court below. This issue was regarding the jurisdiction of the Court below to deal with the civil suit. The case of the plaintiff was that his Industry is situated within the territorial jurisdiction of the Court below and certain transactions and supply were made by plaintiff from the said Industry situated at Bhind.

(3.) THE defendant took objection about the maintainability of the suit on the basis of Section 20 of C.P.C.