- (1.) This application has been taken out by the petitioner, seeking orders restraining the respondent from initiating or proceeding with any legal proceedings in any Court in Illinois or in any other place in the United States of America or in any forum other than this Court.
(2.) The plaintiff-petitioner is engaged in manufacture, sale and repair of locomotive traction motors, spare parts and other ancillary commodities. The registered office of the plaintiff-petitioner is situate in Kolkata, within the jurisdiction of this Court.
(3.) On or about 1st October, 2008, the petitioner entered into an agreement in writing with the respondent for supply of traction motors to the respondent on terms and conditions stipulated in the said agreement.;