2012 (3) AIR Bom R 431 ::2012 CLC 471 (BOM)

Bombay High Court

Hon'ble Judge(s): Anoop V. Mohta , J

( A ) Arbitration and Conciliation Act (26 of 1996) S. 9 — Letters Patent (Bombay) Cl. 12 — Interim relief — Petition under S. 9 of Act (1996) before original side of Bombay High Court — Leave under Cl. 12 of Letters Patent (Bombay) not necessary. (Paras24)

( B ) Arbitration and Conciliation Act (26 of 1996) S. 2 (e), 9 — Interim relief — Petition for — Jurisdiction of Court — By agreement both parties agreed to resolve their dispute at Mumbai through arbitral tribunal — They specifically agreed for Ordinary Original Civil Jurisdiction of Bombay High Court — Part of cause of action arose in Mumbai — Bombay High Court would have jurisdiction to entertain arbitration petition. (Paras2024)