AGFA INDIA PVT LTD Vs. BEE PEE TRADERS

JUDGEMENT

(1.) AGFA India Private Limited, seeks the transfer of suit filed by M/S Bee Pee Traders, against it in the Court of learned District Judge, Srinagar, to a Court of similar jurisdiction at Jammu.

(2.) IT has been urged in the application that applicantsâ„¢ firm is dealing in Medical items and related accessories such as CT, X -Ray films, etc. and the Company is an internationally acclaimed Company. The Company is stated to have appointed non -applicant - M/S Bee Pee Traders, as authorized dealer of entire range of AGFA branded medical films and chemicals for Srinagar, Leh and Ladakh region.

(3.) CENTRAL Purchase Committee of Health and Medical Education Department, Civil Secretariat, Jammu is stated to have invited tenders for supply of Group -B negative (X -ray films, etc.) for the year 2003 -2004. M/S Khosla Enterprises is stated to have approached the applicants for negotiations, whereas the non -applicant -M/S Bee Pee Traders, did not enter into any sought of negotiations with the applicants. Rates quoted by M/S Khosla Enterprises, are stated to have been approved by Deputy Director Health Services, Srinagar.