- (1.) Leave granted.
(2.) The above appeal was filed by the appellant seeking special leave to appeal against the final order dated 02.03.2006 passed by the High Court of Bombay in Arbitration Petition No. 459 of 2004. By the said order, the High Court, according to the appellant, has wrongly assumed jurisdiction to entertain petitions under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') despite holding that the entire cause of action has arisen outside its territorial jurisdiction.
(3.) In other words, the appellant seek to impugn the judgment dated 02.03.2006 whereby the High Court has held that jurisdiction of the Court under the provisions of the Arbitration Act may be assumed by a Court exercising jurisdiction in a place where no part of the cause of action has arisen, if the respondent being a Company has a Corporate Office at the place where the Court is moved.;