ACME CHEM LIMITED Vs. RAVINDRA KUMAR TIWARI

JUDGEMENT

(1.) The defendant nos. 1, 4, 6 and 8 have filed their respective application under Order VII Rule 10 of the Code of Civil Procedure, 1908 praying for return of the plaint for lack of jurisdiction of this Court.

(2.) Mr. Rajendra Solani, Leaned Counsel appearing for the defendants submits that the defendants have never come to Kolkata during their engagement with the plaintiff. He further submits that all the meetings, agreements and communications made between the plaintiff and the defendants before the appointments of the defendants were taken place at NCR, Delhi. He further submits that the WhatsApp conversation between the representative of the plaintiff, namely, Narain Holani and the defendant no. 1 took place at Andaz (Hyatt), Delhi on 24/8/2018.

(3.) Mr. Solani further submits that the defendant no. 1 had been appointed as Group President of the plaintiff with effect from 1/11/2018 and was asked to report for work at Panoli, Bharuch District, Gujarat. He further submits that none of the cause of action between either of the defendants with the plaintiff was occurred at Kolkata within the jurisdiction of this Hon'ble Court.