Engineering Projects (India) ... vs Bhoj Wetland Project E.P.C.O. ...
2006 Latest Caselaw 594 Del

Citation : 2006 Latest Caselaw 594 Del
Judgement Date : 28 March, 2006

Delhi High Court

Engineering Projects (India) ... vs Bhoj Wetland Project E.P.C.O. ... on 28 March, 2006

Author: M B Lokur

Bench: M B Lokur

JUDGMENT

Madan B. Lokur, J.

1. This is a petition under Section 9 of thee Arbitration and Conciliation Act, 1996 (the Act).

2. The dispute in this case arises out of an agreement No. 5/99-2000 dated 30th December, 1999 between the parties.

3. The Petitioner had filed Arb. Petition No. 71 of 2004 under Section 11 of the Act for the appointment of an Arbitrator.

4. By judgment and order delivered by me today, I have held that this Court has no territorial jurisdiction to entertain the disputes between the parties under Section 11 of the Act. Consequently, the interim measure granted by this Court also would not survive. However, since this Court had entertained this petition, the interim order passed on 2nd January, 2004 will continue for a period of four weeks from today to enable the Petitioner to approach the appropriate forum for redressal of its grievances.

5. With the above observations, the petition is disposed of.