USHA MARTIN LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Let Cr.M.P.No.714 of 2022 be tagged with instant petition [Cr.M.P.No.690 of 2022] which is also arising out of same FIR.

(2.) The complaint is the subject matter of the agreement entered between the O.P.No.2 and the petitioners for non-lifting of slag and for non-compliance of the agreement which has been lodged against the petitioners. The liquidation of damages is also one of the subject matter of the agreement. There is arbitration clause in the agreement. The territorial jurisdiction is also questioned by the petitioner.

(3.) Mr. Tiwari, the learned counsel has appeared suo motu on behalf of the O.P.No.2 in both the cases and waives notice on behalf of the O.P.No.2. He submits that he will file counter affidavit within one week.