K.C.Agrawal, C.J. - (1.) This is revision under section 115 of. the Code of Civil Porcedure against the judgment and order of the District Judge, Jaipur-City, Jaipur dated 5.7.1990 directing the Indian Council of Arbitration, New Delhi to give the award within four month of the date of making reference and file the same in the Court at Jaipur.
(2.) The District Judge took the view that the dispute in between the parties lay within its jurisdiction and as the same was pending disposal before the Indian Council of Arbitration, New Delhi, the Court had jurisdiction to give a direction to the above effect.
(3.) The petitioner-State 'trading Corporation of India limited was a Government of India undertaking registered under the Indian Companies Act, 1956. It has branches at several places through out the country and abroad. The respondent-M/s Laxmi Oil and Extractions Mills Ltd. entered into an agreement for Refining (bulk) and Refining-cum-tinning for SOB and Rs. on 30th April, 1984. The agreement was signed at New Delhi for entrustment to the non-petitioner for refining and tinning by it of the edible oils imported by the petitioner.;