ANDRIZ HYDRO PRIVATE LIMITED Vs. RAY CONSTRUCTION LIMITED

JUDGEMENT

(1.) The aforesaid presence is being recorded through video conferencing since the proceedings were conducted in virtual Court.

(2.) The present appeal is preferred against order dtd. 18/12/2017 passed by the Special Commercial Court, Gurugram, whereby the objection petition in original was returned to the appellant - petitioner against certified copy and proper receipt for presentation to the proper court having jurisdiction in Delhi as the court below had no territorial jurisdiction to entertain the same.

(3.) Succinctly, appellant - company is engaged in the business of engineering, procurement and construction (EPC/Turnkey) of Hydro Electric Power Plants and manufacture, supply, erection and commissioning of electro mechanical equipments for hydro power plants. In January 2002, Orissa Power Consortium Limited awarded the appellant a contract for design, manufacture, supply, erection and commissioning of electro mechanical equipment and execution of entire civil works of 54 MW Samal Hydro Electric Power Project at Samal Barrage, Orissa.