Welspun Enterprises Limited vs Ravi Infrabuild Projects Pvt. Ltd
2022 Latest Caselaw 5463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 488/2022

Welspun Enterprises Limited

----Appellant Versus Ravi Infrabuild Projects Pvt. Ltd

----Respondent

For Appellant : Mr. M.S. Singhvi, Sr. Advocate (through VC) Mr. Vikas Balia, Sr. Advocate assisted by Mr. Aditya Sharma Mr. Shridhar Mehta Mr. Alok Jain Mr. Aditya Ojha Mr. Priyansh Arora Ms. Aishwarya Sangwa

Ms. Mumtaz Bhalla (through VC)

For Respondents : Mr. Sudhir Gupta, Sr. Advocate assisted by Ms. Sweta Chouhan Ms. Sejal Hameja (all through VC)

Mr. Vinay Kothari Mr. Mehul Kothari Mr. Pradeep Singh Khinchi

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

12/04/2022

This appeal has been preferred by the appellant-firm being

aggrieved with the order dated 01.04.2022 passed by the

Commercial Court, Udaipur on an application filed by the

respondents under Section 9 of the Arbitration Act, 1996

(hereinafter to be referred as 'the Act of 1996').

(2 of 2) [CMA-488/2022]

We have been informed that the appellant-firm has already

filed its detail objections regarding the maintainability of the

application under Section 9 of Act of 1996 claiming that the

Commercial Court, Udaipur has no territorial jurisdiction to

entertain the said application. It is also informed that the

Commercial Court, Udaipur has fixed the next date in the matter

as 22.04.2022 to decide the question of territorial jurisdiction.

In view of the above facts and circumstances, we deem it

appropriate to fix this matter on 27.04.2022 at 12:15 PM.

It is made clear that the Commercial Court, Udaipur shall

make every endeavour to decide the question of territorial

jurisdiction on the next date of hearing.

(ARUN BHANSALI),J (VIJAY BISHNOI),J

1-AjaySingh/-

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