REGENT COMPUTRONICS PVT. LTD.

RELIANCE INDUSTRIES LIMITED Appellant

V/S

Simon Martis Respondents

Referred Judgements :-

SHIMLA DEVELOPMENT AUTHORITY V. YASHPAL DASS AND ANOTHER [REFERRED TO]
K.S. AHLUWALIA V. U.P. STATE INDL DEVELOPMENT CORPN. LTD. [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
BHOOP RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
HANIL ERA TEXTILES LIMITED VS. PUROMATICS FILTERS PRIVATE LIMITED [REFERRED TO]
NEW MOGA TRANSPORT COMPANY VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
SANDEEP MAINI VS. DIRECTOR MEGHALAYA STATE LOTTERY [REFERRED TO]
GILL RICE AND GENERAL MILLS VS. SAGGU AGRICULTURAL INDUSTRIES [REFERRED TO]
SEEDHESHWARI PROMOTORS AND BUILDERS P LTD VS. ASHA THADANI [REFERRED TO]
INTERCORP INDUSTRIES LTD VS. JAI BHAGWAN MANN [REFERRED TO]
DIRECTOR GENERAL INVESTIGATION AND REGISTRATION VS. MAHANAGAR TELEPHONE NIGAM LTD [REFERRED TO]

JUDGEMENT

(1.) THIS R.P. is filed by the O.P. challenging the order of the DF rejecting the application filed by the O.P. for dismissal of the complaint filed by the complainant as not maintainable.

(2.) THE facts in this case are as follows: The complainant has filed a complaint alleging deficiency against the O.P.

(3.) THE case of the O.P. in the IA filed before the DF is that the complaint filed by the complainant is not maintainable since any dispute arises between the parties is to be adjudicated only by the Bombay Courts in view of the contract entered into between the parties. The clause providing for restricting the jurisdiction to resolve dispute between the parties which reads as follows:

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RELIANCE INDUSTRIES LIMITED Vs. SIMON MARTIS

Referred Judgements :-

JUDGEMENT

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