REGENT COMPUTRONICS PVT. LTD.

NATIONAL THERMAL POWER CORPORATION Appellant

V/S

ENGINEERS ENTERPRISES Respondents

Referred Judgements :-

MOHAMMAD SWALLEH AND OTHERS V. THIRD ADDITIONAL DISTRICT JUDGE,MEERUT AND ANOTHER [REFERRED TO]
RENOWN BISCUIT CO. V. KAMALANATHAN [RELIED ON]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
BRIJ GOPAL MATHUR VS. KISHAN GOPAL MATHUR [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
RAJASTHAN GOLDEN TRANSPORT CO PRIVATE LIMITED VS. UNITED INDIA FIRE AND GENERAL INSU COMPANY LIMITED [REFERRED TO]
PATTNAIK INDUSTRIES PVT LTD VS. KALINGA IRON WORKS [RELIED ON]
PARADEEP PORT TRUST VS. H M T CORPN [RELIED ON]
RAMKRIPAL SHARMA VS. UNION OF INDIA [REFERRED TO]
AJANTA ENTERPRISERS VS. HOECHST PHARMACEUTICAL LTD [REFERRED TO]
ELECTRICAL MANUFACTURING CO VS. CROMPTON ENGINEERING CO MADRAS LTD [RELIED ON]
CHANDRA DHAN SINGH VS. STATE OF BIHAR [REFERRED TO]
CHAIRMAN VS. MAHADEO PRASAD [REFERRED TO]
NANAK CHAND SHADURAIN VS. TINNELVELY-TUTICORIN ELECTRIC SUPPLY CO. LTD [REFERRED TO]
ASSOCIATED TRADERS AND ENGINEERS (P) LTD VS. V.C.S. INDUSTRIES (P) LTD [REFERRED TO]
SNEHALKUMAR SARABHAI VS. ECONOMIC TRANSPORT ORGANISATION [REFERRED TO]

JUDGEMENT

(1.) THESE two civil revision applications involving similar questions of fact and law were heard together and are being disposed of by this common judgment.

(2.) IN both these applications, the impugned order dated 18-1-1991 has been passed by the Subordinate Judge, 1st Court, Saraikella in Title Suit Nos 7 of 1990 and 8 of 1990 arising out of two applications filed by the plaintiff/opposite party under Section 20 of the Arbitration Act, 1940 whereby and whereunder the said learned court rejected an application filed by the petitioner that the said court had no jurisdiction to try the suit in view of Clause 11 of the Agreement entered into by and between the parties thereto ; as a result whereof jurisdiction was conferred only upon the Delhi Court.

(3.) IT was further submitted that as the petitioner-company has a breach of office at Adityapur, the court below has the jurisdiction also in terms of Fxplanation II appended to Section 20 of the Code of Civil Procedure.

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NATIONALTHERMALPOWERCORPORATION Vs. ENGINEERS ENTERPRISES

Referred Judgements :-

JUDGEMENT

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