Shalini Goyal, Sole Proprietor vs India Bulls Head Office
2021 Latest Caselaw 1578 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Arbitration Application No. 113/2020

Shalini Goyal, Sole Proprietor,
                                                                   ----Petitioner
                                    Versus
India Bulls Head Office,
                                                                 ----Respondent

For Petitioner(s) : Mr. Hitesh Kumar Mr. Abhinav Bakolia For Respondent(s) : Mr. Pramod Kumar

HON'BLE THE CHIEF JUSTICE

Order

12/02/2021 APPLICATION I.A. NO.9121/2021

Application seeking correction of name of respondent No.3 is

allowed. Since, learned counsel Mr. Pramod Kumar has entered

appearance on behalf of the respondents, no fresh notice need be

issued. Corrected cause title be filed.

S.B. Arbitration Application No. 113/2020

Heard learned counsel for the respective parties.

Learned counsel for the respondents placed reliance on

Clause 12 of the agreement between the parties and asserts that

the Rajasthan High Court has no jurisdiction in the matter.

In response, learned counsel for the applicant placed reliance

on the judgment rendered by the High Court of Delhi in the case

of Aarka Sports Management Pvt Ltd. Vs. Kalsi Buildcon Pvt.

Ltd (Arbitration Petition No.662/2019) decided on

06.07.2020, copy of which has been handed over to the counsel

for the respondents in the Court today, who asserts that the place

(2 of 2) [ARBAP-113/2020]

of cause of action has not been incorporated in the agreement,

where the cause of action arose for the purpose of arbitration.

Learned counsel for the respondents seeks a short adjournment to

respond to the contention raised by the learned counsel for the

applicant.

List on 19.02.2021.

(INDRAJIT MAHANTY),CJ

TN-HARSHIT/21

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