SANJEEV PRAKASH SHARMA,J. - (1.) The matter comes upon an application filed by the respondent-company wherein objection has also been raised with regard to jurisdiction of this Court relating to the present company petition.
(2.) Learned counsel for the respondent-company is invited attention of this Court towards the contract entered into between the parties wherein a clause governing the agreement was laid down as under: "All disputes are subject to the Court of the having jurisdiction at Delhi."
(3.) In the application, the respondent has also raised objection on the ground that there is an arbitration clause, however, the same has been pressed at the time of arguments.;