(1.) This appeal is arising out of a judgment and order dated 5th September 2016 passed in an application filed by the respondent for revocation of leave granted under Clause 12 of the Letters Patent, being G.A. No. 359 of 2014.
(2.) The basis of the application appears to be the existence of a forum selection clause in the relevant contract giving exclusive jurisdiction to the courts at Mumbai.
(3.) There are two contracts which are of relevance in this case. One is a contract dated 14th April 2010 (hereinafter referred to as the "first work order") and the other is a contract dated 22nd July 2010 (hereinafter referred to as the "second work order"). The appellant was to supply goods to the first respondent for construction of roads. The first work order was in respect of State Highway No. 69 in Bihar and the second work order was in respect of a project in Kodarma at Jharkhand.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN